Section 8(2) in The Delhi Prevention Of Begging Rules, 1960
(2)(a)Notwithstanding anything hereinbefore contained, a Medical Officer who in pursuance of the provisions of sub-section (1) of section 26 of the Act examines a person shall carefully and thoroughly examine all parts of the body of such person and shall-(i)record the result of his examination in Form B if the person is in good health and in Form C if he is not in good health,(ii)keep a copy of such record in the history sheet of the person concerned, and(iii)report the result of his examination to the Superintendent:Provided that a female shall be examined in the female section of the Receiving Centre and as far as possible by a Lady Medical Officer.(b)The Medical Officer shall arrange in the Receiving Centre for any immediate medical treatment of the person found to be a contagious leper or a lunatic pending further orders of the court under sub-section (3) of section 26 of the Act.
