Section 4 in The Bombay Prevention Of Begging Act, 1959
4. Power of require person found begging to appear before court. -
(1)Any police officer, or other person authorised in this behalf in accordance with rules made by the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may arrest without a warrant any person who is found begging:Provided that no person entering on any private premises for the purpose of soliciting or receiving alms shall be so arrested or shall be so arrested or shall be liable to any proceedings under this Act except under a complaint by the occupier of the premises.(2)Such police officer or other person shall take or send the person so arrested to a court.(3)The provisions of section 61 of the Code of Criminal Procedure, 1898 (V of 1898)[*] [See Code of Criminal Procedure, 1973 (2 of 1974)] shall apply to every arrest under this section and the officer in charge of the police station shall cause the arrested person to be kept in the prescribed manner until he can brought before a court.
