Section 8 in The Delhi Prevention Of Begging Rules, 1960
8. Cleansing and medical examination of persons remanded to or detained in Receiving Centre or Certified Institution.
(1)Every person remanded to or detained in a Receiving Centre or a Certified Institution shall-(a)submit to (i)a preliminary medical examination and such medical dressing as may, in the opinion of the Medical Officer, be necessary;(ii)such trimming or shaving of the hair on any part of the person as may, in the opinion of the Medical Officer, be necessary for the administration of medical treatment or for securing cleanliness and health;(iii)thorough cleansing and washing of the body with such materials as may be provided and the complete removal of clothing in order to secure this object;(b)Wear such clothes as may be prescribed by the Superintendent.(2)(a)Notwithstanding anything hereinbefore contained, a Medical Officer who in pursuance of the provisions of sub-section (1) of section 26 of the Act examines a person shall carefully and thoroughly examine all parts of the body of such person and shall-(i)record the result of his examination in Form B if the person is in good health and in Form C if he is not in good health,(ii)keep a copy of such record in the history sheet of the person concerned, and(iii)report the result of his examination to the Superintendent:Provided that a female shall be examined in the female section of the Receiving Centre and as far as possible by a Lady Medical Officer.(b)The Medical Officer shall arrange in the Receiving Centre for any immediate medical treatment of the person found to be a contagious leper or a lunatic pending further orders of the court under sub-section (3) of section 26 of the Act.(3)Without prejudice to the provisions of any rule, the minimum physical force necessary may be used to secure compliance with all or any of the provisions of sub-rule (1) or (2).
