Section 17(3) in The Delhi Prevention Of Begging Rules, 1960
(3)The amount standing to the credit of the welfare fund shall be spent for the following purposes, namely:-(i)to meet the contingent expenses in connection with the collection of the fund.(ii)to provide for the welfare and comfort of the destitutes who are inmates of, or have been released on licence from, the Receiving Centre or Certified Institution, as the case may be; and(iii)to provide for any new service for the inmates not covered under an approved scheme;
