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State of Haryana - Section

Section 33 in The Haryana Prevention of Beggary Rules, 1972

33. Custody of Animal.

[Section 25] - [The Police Officer seizing or receiving an animal under Section 25, pending orders of the Court, detain such animal in the local infirmary or pinjrapole.] [See Legislative Supplementry Part III, dated 24th February, 1976.]Form "A"[See Rule 3]Name __________ Address __________ is authorised to solicit or receiving money/food/gifts for the purpose of __________ at the following place __________ within the following areas __________ during the period commencing on the __________ and ending on the __________ subject to the following conditions :-
(i)This authorisation shall be carried by the holder when collecting alms and be produced for inspection on demand by any police officer or any other person authorised by the State Government in this behalf.
(ii)The authorisation shall not be transferable.
(iii)The collection shall be used only for the purpose mentioned above.
(iv)The manner of the collection shall be as under :-
(to be specified by issuing authority)
(v)This authorisation shall be liable to cancellation for the breach of any its conditions.
Given under my hand and seal the day __________ of 197 .
Place __________ Designation of the
Date __________ Issue Authority.
Form "B"[See Rule 6(2)]Reception Centre for BeggaryName (in block letters) __________ No. __________ Age ______________ Detained __________ Sex __________ Wt. __________ Ht. __________ Identification marks __________ Married/Single General state of health __________ Fit for __________ Work at __________ institution __________.Remarks __________Date __________
Medical officer.
Form "C"[See Rule 6(2)]Form of Medical ExaminationName of the Reception Centre __________ Admission No. __________ (a) Name in full __________ Married or Single __________ Age __________ Sex __________ Identification marks __________ Date of Admission in the Reception Centre __________ Weight __________ Height __________ General state of health, bodily condition and previous history for which kind of work, if any, he/she is fit __________.
(b)Results of Medical examination __________ 1. Eye __________ 2. Mouth 3. Teeth __________ 4. Nose __________ 5. Throat __________ 6. Ear __________ 7. Heart __________ 8. Liver __________ 9. Lungs __________ 10. Spleen __________ 11. Skin __________ 12. Blood test, if any __________ 13. Mental health __________ 14. Urine test, if any __________ 15. Deformities, if any __________ 16. __________ special remarks, if any, including shtee or contagious or infections diseases or nervous system __________ 17. Injures or marks of violence, if any __________ Diagnosis __________.
Whether suffering from contagious laprosy or other communicable infectious disease __________ 2. Whether an idiot or of unsound mind __________ 3. Other diseases, if any __________ 4. Remarks about treatment or action proposed __________.Medical Officer.Form "D"[See Rule 20]I, __________, Chief Inspector or Certified Institutions, State of Haryana, do by this licence permit __________ Residence __________ under __________ who was ordered to be detained in a Certified Institution by the Court at under Section __________ of the Haryana Prevention of Beggary Act, 1971 __________, for a term of __________ on the day of __________ 197 __________ and who is now detained in the __________ at to be released from the said Institution for the remaining portion of the aforesaid period of __________.Here specify the name of the InstitutionThis Licence is granted subject to the conditions endorsed hereon, upon the breach of any of which it shall be, liable to be revoked and upon such revocation the said person will be detained in the Certified Institution till the expiry of the term for which he was ordered to be detained by the Court.Given under my hand and a seal this __________ day of __________ Chief Inspector of Certified Institution, State of Haryana, Chandigarh.Conditions