Section 19 in The Delhi Prevention Of Begging Rules, 1960
19. Collection boxes.
(1) The Superintendents may install collection boxes in their offices which shall, subject to the provisions of sub-rule (2), be kept locked and sealed.(2)Every such box shall be opened at least once and not more than twice a month:Provided that a box shall not be opened a second time during the same month unless a period of ten days has elapsed since it was opened in that month. The amount so collected shall be credited to a Government Treasury by a challan and shall be spent in the manner, and for the purposes, specified in sub-rules (3) to (6) of rule 17.
