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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(a) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

(a)"begging" means,-
(i)soliciting or receiving alms in a public place or a private place or indulging in any activity in any place directed to induce other persons to give alms by appealing to their sense of charity;
(ii)exposing or exhibiting with the object of obtaining or extorting alms any sore, wound, injury, deformity or disease, whether of a human being or animal;
(iii)having no visible means of sustenance and, wandering about or remaining in any public place in such condition or manner, as makes it likely that the person doing so exists by soliciting or receiving alms;
(iv)allowing oneself to be used as an exhibit for the purpose of soliciting or receiving alms; but does not include, soliciting or receiving money or food or gifts for a purpose authorised by any law or authorised in the prescribed manner by the District Magistrate or by the State Government;