Section 2(1) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]
(1)In this Act, unless the context otherwise requires,-(i)“Begging” means-(a)Soliciting or receiving alms, in a public place whether or not under any pretence such as singing, dancing, fortune telling, performing or offering any article for sale;(b)entering on any private premises for the purpose of soliciting or receiving alms;(c)exposing or exhibiting, with the object of obtaining or extorting alms, any sore, wound injury, deformity of diseases whether of a human being or animal;(d)having no visible means of subsistence and wandering, about or remaining in any public place in such condition or manner, as makes it likely that the person doing so exist soliciting or receiving alms;(e)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 given for a purpose authorizes by any law, or authorized in the manner prescribed by the Deputy Commissioner or such other officer as be specified in this behalf by the Chief Commissioner.(ii)“Certified Institution” means any institution which the Chief Commissioner provides and maintains for the detention, training and employment of beggars and their dependants and includes an institution certified to be such under sub¬section (1) of section 13;(ii-a) “Chief Commissioner” means the Chief Commissioner of Delhi;(iii)“Chief Inspector” means the person appointed to be Chief Inspector of Certified Institutions under sub-section (1) of section 17 and includes an Additional Chief Inspector appointed under that section;(iv)“Child” has the meaning assigned to it in the Children Act;(v)“Children Act” means the law for the time being in force in the Union Territory of Delhi relating to neglected and delinquent children and providing for their care, protection and other matters;(vi)“Court” means any court exercising criminal jurisdiction in the area in which this Act is in force;(vii)“prescribed” means prescribed by rules made under this Act;(viii)“Probation Officer” means an officer appointed to be Probation Officer under sub-section (1) of section 17;(ix)“public place” includes a railway compartment;(x)“Reception Centre” means an institution for the receiving and temporary detention of beggars provided by the Chief Commissioner or certified to be such under sub-section (1) of section 12;(xi)“Superintendent” means a Superintendent of a Receiving Centre or a Certified Institution, as the case may be.
