Section 3 in The Delhi Prevention Of Begging Rules, 1960
3. Manner of authorizing purpose for soliciting or receiving money or food or gifts.
(1)A person desiring to solicit or receive money or food or gifts for any purpose shall apply for a permit to the Deputy Commissioner, Delhi;The application shall contain the following particulars:-(a)full name of the applicant,(b)his age,(c)his occupation,(d)his address,(e)the period, the purpose, and the manner of collection of money, or food or gifts,(f)the methods of its disposal and the area within which the disposal is to be made.(2)The Deputy Commissioner may, after making such inquiry as he deems fit, and in consultation with the Chief Inspector of Certified Institutions, issue a permit in Form A, subject to such conditions as he may think it necessary to impose.(3)The permit holder shall carry the permit with him while soliciting or receiving money, food or gifts and shall, on demand, by a police officer, produce it for inspection.(4)A breach of any of the conditions of a permit shall render the permit liable to cancellation.(5)If the Deputy Commissioner is of opinion that a permit should not be issued to the applicant, he shall, as soon as may be, inform the applicant accordingly.(6)The Chief Commissioner may issue, or order the issue by the Deputy Commissioner of, a permit to any person and in respect of any place or area irrespective of such permit having been refused under sub-rule (5).
