Section 288(1) in The Chhattisgarh Municipalities Act, 1961
(1)Whoever, in any street or public place within the limits of a Municipality to which the provisions of this section may be applied by the State Government, by notification, begs for alms, or exposes or exhibits any sore or wound or any deformity disease or bodily ailment with the object of exacting or extorting alms, shall be punishable with imprisonment of either description for a term which may extend to three months, or with fine which may extend to fifty rupees, or with both.
