(1)Whoever for his own profit causes any child or having the actual charge of or control over a child allows that child to be in any street, premises or peace for the purpose of begging or receiving alms, or of inducing the giving of alms whether or not there is any pretence of singing, playing, performing, offering anything for sale or otherwise shall be punishable with imprisonment of either deception for a term which may extend to three months or with fine which may extend to one hundred rupees or with both.(2)The State Government may, by notification in the official Gazette, exempt from liability to punishment under this section any class of persons in any district or place where this Act may be in operation.
