Section 11 in The Delhi Prevention Of Begging Rules, 1960
11. Articles found on search and inspection to be entered in register.
(1) In every Receiving Centre and Certified Institution a register of money, valuables and other articles found with or on persons received therein shall be maintained.(2)On a person being received in such Centre or Institution, the money, valuables and other articles found with or on him on search and inspection under section 18 and taken possession of the same and be entered in such register, and the entries relating to him shall be read over to him in the presence of a witness and the Superintendent and in token of correctness of such entries his signature taken in the presence of the witness and the Superintendent.(3)Entries shall be made in such register showing in respect of every such search-(a)what articles, if any, are respectively destroyed, sold and stored;(b)in the case of articles sold the amount realized for them;(c)the return to him of any money, valuables or article under the provisions of rule 14;
