Section 3 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
3. Rehabilitation of beggars or indigents.
(1)As from the date of publication of notification under sub-section (3) of section 1 of this Act, the beggars or indigents shall be dissuaded from indulging in begging and be persuaded to avail the facility of Rehabilitation Homes in their own interest for undergoing training for self-employment or job or for shelter at such Home for those who are old and infirm.(2)If any person is found begging within the area notified under sub-section (3) of section 1 of this Act, he shall be persuaded by the volunteers of the recognized service organization to desist from begging and to go to the Rehabilitation Home and if he so desires the volunteers shall escort him to the nearest Rehabilitation Home and if the Superintendent is satisfied that the person has no source of living except begging and is willing to live in the Rehabilitation Home, he shall forthwith admit him to the Rehabilitation Home in the prescribed manner.(3)Any person who is an indigent and has no source of living and has no choice except to seek alms, may also present himself before the Superintendent of the Rehabilitation Home and, if the Superintendent is satisfied that the person is an indigent, he may admit him to the Rehabilitation Home.(4)The particulars of all persons admitted to the Rehabilitation Home as beggars or indigents shall be recorded in a register maintained in such form as may be prescribed.(5)Any personal belongings including money and valuables of the persons admitted to the Rehabilitation Home shall be entered in a register maintained in such a form as may be prescribed and such money and valuables shall be returned to the concerned person as and when he leaves the Home.(6)Every inmate of the Rehabilitation Home shall be provided accommodation, food and clothing as per scales determined by the State Government from time to time.(7)All able bodied and healthy inmates of the Rehabilitation Home shall be engaged in the routine works of the upkeep of the Rehabilitation Home such as cleaning the premises, cooking food for fellow inmates and washing of utensils and clothes etc.(8)A scheme for training and rehabilitation shall be formulated by the Commissioner and such scheme shall be implemented after prior approval of the State Government and such scheme should provide for inculcating the attitude of self employment or job with any employer. For this purpose inmates may be encouraged to start collective ventures and for that purpose they may be assisted in either securing employment or individually starting their own vocation and seeking micro-finance from banks or other institutions.(9)The Superintendent shall inform the near relatives, if any, of a beggar or an indigent admitted to the Rehabilitation Home, as early as practicable and send a copy of his entire record to the Rehabilitation Officer of the area for information.Chapter - III Rehabilitation Home
