Section 31(1) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(1)For the purposes of effective implementation of the process of rehabilitation of beggars or indigents in the State, the Commissioner shall cause to conduct a survey of the persons engaged in begging in various parts of the State and shall also collect or cause to be collected figures of floating populations or groups of inter-state beggars or migrant beggars in the State.
