(1)Whoever employs or uses any child for the purposes of begging or causes any child to beg shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.(2)Whoever, having the actual charge of, or control over a child, abets the commission of the offence punishable under Sub-section (1), shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.(3)The offence punishable under this section shall be cognizable.
