Section 2(b) in Himachal Pradesh Prevention of Beggary Act, 1979
(b)"begging" means-(i)soliciting or receiving alms in a public place, under any pretence;(ii)having no visible means of subsistence and wandering about or remaining in public place in such condition or manner as, makes it likely that the person doing so exists by soliciting or receiving alms;(iii)entering in any private premises for the purpose of soliciting or receiving alms;(iv)exposing or exhibiting; with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease, whether of a human being or of an animal; or(v)allowing oneself to' be used as an exhibit or exhibiting someone else (e.g. a child or some article, animal, bird, snake, etc.) for the purpose of soli citing or receiving alms; but does not include soliciting or receiving money or food or gifts for a purpose authorised by any law, or authorised in the manner prescribed;
