Section 2 in The Punjab Prevention of Beggary Rules, 1975
2. Definitions.
- In these rules, unless the context otherwise requires-(i)"authorised person" means a person authorised under sub-section (1) of section 3 to arrest without warrant any person found begging;(ii)"Form" means a form appended to these rules;(iii)"Act" means the Punjab Prevention of Beggary Act, 1971;(iv)"Section" means a section of the Act;(v)"Superintendent" means the Superintendent of a Certified Institution.
