Section 6(2) in The Haryana Prevention of Beggary Rules, 1972
(2)(a)Notwithstanding anything contained in sub-rule (i) a Medical Officer who in pursuance of the provisions of Section 7 and sub-section (1) of Section 23 examines a person received in a Reception Centre under Sub-Section 13 shall carefully and thoroughly examine all parts of the body of such person and shall -(i)record the result of the examination in Form "B" if the person is in good health and in Form "C" if he is not in good health;(ii)keep a copy of such record in the case history of the person concerned; and(iii)report the result of his examination to the Superintendent :-Provided that a female shall be examined in the female section of the Reception Centre and as far as possible, by a Lady Medical Officer.(b)The Medical Officer shall arrange in the Reception Centre for immediate medical treatment of the person found to be a contagious leper or a lunatic pending orders of the [ - ] [See Legislative supplementary Part III, dated the 24th February, 1976.] Government under sub-sections (1) and (2) of Section 23 or of the Court under sub-section (3) of that section.
