Section 2 in Bihar Prevention of Beggary Act, 1951
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context. -(a)"begging" means -(i)soliciting alms in a public place or in or about a temple, mosque or other place of public worship, whether or not under any pretence such as singing, dancing, fortune-telling, performing tricks or selling articles;(ii)entering on any private premises for the purpose of soliciting alms;(iii)exposing or exhibiting, with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease whether of a human being or an animal;(iv)having no visible means of subsistence and wandering about or remaining in any public place or in a temple, mosque or other place of public worship in such condition or manner as makes it likely that the person doing so exists by soliciting alms;(v)allowing himself to be used as an exhibit for the purpose of soliciting alms, but does not include soliciting money or food or gifts for a purpose authorised by any law or authorised in the prescribed manner by the District Magistrate or by the State Government:Provided that the State Government may, by general or special order, direct that 'begging" shall not include soliciting alms in or about any temple or mosque or any other place under such terms and conditions and on such occasions as may be specified in the order;(b)"Certified Home" means a home certified by the State Government or by any subordinate authority empowered by it in this behalf to be a fit place for the reception of beggars suffering from leprosy or any other infections or contagious disease notified in this behalf by the State Government;(c)"Court" means the court of a Magistrate of the first class;(d)"Fund" means the Prevention of Beggary Fund established under subsection (1) of Section 11 in respect of any local area to which this Act applies;(e)"Juvenile Court" means a Court empowered by or under Section 8 of the Reformatory Schools Act, 1897;(f)"police officer" means a police officer not below the rank of an assistant sub-inspector of police;(g)"prescribed" means prescribed by Rules made under this Act;(h)"public place" means any highway, public park or garden or any railway station or railway train and any public bridge, road, lane, footway, square, court, alley or passage, whether a thoroughfare or not, and includes any open space to which for the time being the public have or are permitted to have an access, whether on payment or otherwise;(i)"Reformatory school" means a school established and maintained by the State Government under the Reformatory Schools Act, 1897;(j)"Special Home" means a home notified by the State Government, as suitable for the reception of beggars, not physically capable of ordinary manual labour, but not suffering from leprosy or any other infectious or contagious disease and children below the age of ten years who are committed to a Special Home under any of the provisions of this Act; and(k)"Work House" means a place notified by the State Government as suitable for the receiption of beggars, physically capable of ordinary manual labour, who are committed to a Work House under any of the provisions of this Act.
