Section 363A(4) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(4)In this section,-(a)"begging" means-(i)soliciting or receiving alms in a public place, whether under the pretence of singing, dancing, fortune telling, performing tricks oi selling articles or otherwise;(ii)entering on any private premises for the purpose of soliciting or receiving alms;(iii)exposing or exhibiting, with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease, whether of himself, or of any other person or of an animal;(iv)using a minor as an exhibit for the purpose of soliciting or receiving alms;(b)"minor" means-(i)in the case of a male, a person under sixteen years of age; and(ii)in the case of a female, a person under eighteen years of age.]
