Section 11(1) in Himachal Pradesh Prevention of Beggary Act, 1979
(1)The special police officer, or any other police officer acting either under the directions of the special police officer- or in the circumstances given in third proviso to section 10, affecting the arrest of a person, who is found begging, may seize any animal, the sore, wound, injury, deformity or disease of which is exposed or exhibited by such person with the object of soliciting or receiving alms.
