Section 9(1) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(1)Any police officer may arrest without warrant any person who is found begging and shall take or send the person so arrested to a Court:Provided that no person entering upon any private premises for the purpose of soliciting or receiving alms shall be arrested or shall be liable to any proceedings under this Act, except upon an oral or written complaint to such-police officer by any occupier of the premises.
