Section 3(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(2)If any person is found begging within the area notified under sub-section (3) of section 1 of this Act, he shall be persuaded by the volunteers of the recognized service organization to desist from begging and to go to the Rehabilitation Home and if he so desires the volunteers shall escort him to the nearest Rehabilitation Home and if the Superintendent is satisfied that the person has no source of living except begging and is willing to live in the Rehabilitation Home, he shall forthwith admit him to the Rehabilitation Home in the prescribed manner.
