Section 17(2)(a) in The Delhi Prevention Of Begging Rules, 1960

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Section 17(2)(a) in The Delhi Prevention Of Begging Rules, 1960

(a)The Superintendents are authorised to accept donations or contributions in cash made to the welfare fund by the public,-

(i)where the amount of donation or contribution does not exceed rupees twenty five, without prior approval of the Chief Commissioner;

(ii)in all other cases with the prior approval of the Chief Commissioner.