Section 2 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"begging" means,-(i)soliciting or receiving alms in a public place or a private place or indulging in any activity in any place directed to induce other persons to give alms by appealing to their sense of charity;(ii)exposing or exhibiting with the object of obtaining or extorting alms any sore, wound, injury, deformity or disease, whether of a human being or animal;(iii)having no visible means of sustenance and, wandering about or remaining in any public place in such condition or manner, as makes it likely that the person doing so exists by soliciting or receiving alms;(iv)allowing oneself to be used as an exhibit for the purpose of soliciting or receiving alms; but does not include, soliciting or receiving 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;(b)"Certified Institution" means any institution which the State Government provides and maintains for the detention, training and employment of beggars and their dependents and includes an institution certified to be such under sub-section (1) of Section 13;(c)"Chief Inspector" means the Chief Inspector of Certified Institutions appointed under sub-section (1) of Section 17 and includes an Additional Chief Inspector appointed under that Section;(d)"Child" has the meaning assigned to it in the Madhya Pradesh Bal Adhiniyam, 1970 (No. 15 of 1970);(e)"Juvenile Court" has the meaning assigned to it under the Madhya Pradesh Bal Adhiniyam, 1970 (No. 15 of 1970);(f)"Neglected Child" means a child as defined in the Madhya Pradesh Bal Adhiniyam, 1970 (No. 15 of 1970);(g)"Probation Officer" means an officer appointed to be a Probation Officer under sub-section (1) of Section 17;(h)"Public Place" includes a railway compartment;(i)"Receiving Centre" means an institution for the reception and temporary detention of beggars provided by the State Government or certified to be such under sub-section (1) of Section 12;(j)"Superintendent" means a Superintendent of a Receiving Centre or a certified institution, as the case may be.
