(1)Whoever employs or uses any child for the purposes of begging or causes any child to beg shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.(2)Whoever, having the actual charge of, or control over child abets the commission of the offence punishable under sub-section (1) shall be punishable with rigorous imprisonment for a term which may extend to three years, or with fine or with both.(3)The offence punishable under this section shall be cognizable.
