Section 18 in The Goa, Daman and Diu Prevention of Begging Act, 1972
18. Search in Receiving Centres and Certified Institutions.—
(1)The Superintendent or In-charge of a Receiving Centre or a Certified Institution may order that any person received in the Receiving Centre or Certified Institution shall be searched, that he shall be cleansed, that his personal effects shall be inspected and that any money or valuables found with or on the person shall be kept in the custody of the Superintendent, and that any effects other than money or valuables so found shall be disposed of in the prescribed manner:Provided that a female shall be searched only by a female and with due regard to decency.(2)Where an order of detention is passed by the Court against any such person, the Superintendent may order that any money or valuables found with him or on his person shall be disposed of in the prescribed manner and where the Court passes an order other than an order of detention with regard to any such persons, his money and valuables shall be returned to him and if his clothing had been destroyed, he shall be provided with fresh clothing.(3)The expenses of providing such clothing shall be paid out of the moneys provided by the Government.
