Section 343 in The City of Nagpur Corporation Act, 1948
343. Importing beggar. - Whenever the [Commissioner] receives information that any person within the limits of the City lives wholly or in part on the proceeds of the begging of others, he may, in writing inform a Magistrate, who shall deal with such person as if the information received about him was of the description mentioned in section 109 of the [Code of Criminal Procedure, 1898], and for the purposes of any proceedings under this section the fact that a person lives as aforesaid may be proved by evidence of general repute or otherwise.
