Whoever in any public street, thoroughfare, or place begs or applies for alams, or exposes or exhibits any sores, wounds, bodily ailment or deformity, with the object or exciting charity or of obtaining alms;or whoever seeks for or obtains alms by means of any false statement or pretences,shall be liable, on summary conviction before a Magistrate, to imprisonment, with or without hard labour, for a term not exceeding one month.
