Section 13 in Himachal Pradesh Prevention of Beggary Act, 1979
13. Beggar homes.
(1)The State Government may in its discretion establish as many beggar homes for the purpose of this Act as it thinks fit, and such homes, when established, shall be maintained in such manner as may be prescribed.(2)For the purpose of sub-section (1) the State Government may by notification in the Official Gazette and subject to such conditions as it may deem fit to impose, declare any institution such as 'children home', 'destitute home', run by the Government or by any other institution, and on such declaration the said home or institution shall be deemed to be a beggar home established under this Act:Provided that any such condition may require that the management of the beggar home shall, wherever practicable, be entrusted to a woman.
