Section 2(2) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013
(2)'Beneficiary' means the girl child or her mother till the girl child attains the age of 7 years; or her father in case mother is not alive; or the guardian if both parents are not alive; or head of the institution giving shelter in case of orphans and abandoned children; or as notified from time to time; and shall be identified through the Unique ID issued by the Unique Identification Authority of India;
