Section 17 in The Andhra Pradesh Prevention Of Begging Act, 1977
17. Search of beggar received in certified Institutions and disposal of property of beggar
(1)The Superintendent of a certified institution may order that any person received in the certified institution shall be searched, that his personal effects shall be inspected, that any money or valuables found with or on the person shall be kept in the custody of the Superintendent or disposed of in the prescribed manner, and that any effects of her than money or valuables so found shall be disposed of in the prescribed manner:Provided that a woman or female child shall be searched by a woman only and with due regard to decency.(2)Where any such person is released or discharged from the certified institution his money and valuables, if any kept with the Superintendent shall be returned to him and if his clothing has been destroyed, he shall be provided with fresh clothing and the expenses therefore shall be borne by the Government.
