Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(a) in The Haryana Children Act, 1974

(a)"begging" means -
(i)soliciting or receiving alms in a public place or entering on any private premises for the purpose of soliciting or receiving alms, whether under the pretence of singing, dancing, fortune telling, performing tricks or selling articles or otherwise;
(ii)exposing or exhibiting with the object of obtaining or extorting alms any score, wound, injury, deformity or disease, whether of himself or of any other person or of an animal;
(iii)allowing oneself to be used as an exhibit for the purpose of soliciting or receiving alms;