Section 35(2) in The Maharashtra Prevention Of Begging Act, 1959
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the manner of authorizing a purpose under clause (i) of sub-section (1) of section 2;(b)the manner of keeping persons arrested under sub-section (3) of section 4 or section 9;(c)the manner of making summary inquiry under sub-section (1) of section 5;(d)the manner in which contribution for the maintenance of a person detained in a Certified Institution may be ordered to be paid under sub-section (1) of section 8;(e)the manner of oppointing a visiting committee under section 14;(f)the conduct of business by Advisory Committees;(g)the date before which payment shall be made under sub-section (1) of section 16;(h)the manner in which the effects and the money and valuables referred to in section 18 shall be disposed of;(i)the management and discipline of persons detained in a Receiving Centre or Certified Institution including the imposition of manual or other work and the awarding of punishment for breach of any rule made under this clause;(j)the conditions subject to which the Chief Inspector may direct transfers under section 21;(k)the conditions subject to which a person may be released on license under section 22;(l)the conditions subject to which a licence may be revoked under section 23;(m)the manner of medical examination of beggars;(n)any other matter which is required to be or may be prescribed.
