Section 18 in The Maharashtra Prevention Of Begging Act, 1959
18. Search in Receiving Centres and Certified Institutions.
The Superintendent of a Receiving Centre or a Certified Institution may order that any person received in the Receiving Centre or a 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 such Superintendent, and that any effects other than money or valuables so found shall be disposed of in the prescribed manner. 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 or on the person shall be disposed of in the prescribed manner. Where the court passes an order other than an order of detention with regard to any such person, his money and valuables shall be returned to him, and if his clothing has been destroyed, he shall be provided with fresh clothing. The expenses of providing such clothing shall be paid out of moneys provided by the State Legislature:Provided that a female shall be searched only by a female, and with due regard to decency.
