Section 35 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
35. A Beggar who is mentally ill or is a leper, how to be dealt with.
- Where it appears to the Superintendent of Rehabilitation Home or a Rehabilitation Officer after getting due prima facie or cursory medical examination done from a Government Medical Officer that the beggar brought before him for admission to the Rehabilitation Home is mentally unsound or leper, he may, instead of keeping such a person in the Rehabilitation Home take appropriate steps for confining such persons to Psychiatric Hospital or Lepers Asylum as per provisions of Mental Health Act, 1987 (Central Act No. 14 of 1987) or the Lepers Act, 1898 (Central Act No. 3 of 1898).
