Section 4(1) in The Bombay Prevention Of Begging Act, 1959
(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.
