Section 1 in The Uttar Pradesh Prohibition Of Beggary Act, 1975
1. Short title extent, application, commencement and effect
(1)This Act may be called the Uttar Pradesh Prohibition of Beggary Act, 1975.(2)It extends to the whole of Uttar Pradesh.(3)The provisions of this Act shall apply to such city, municipality, notified area or town area or part thereof or such other local area with effect from such date as the State Government may, by notification, specify in this behalf, and different dates may be appointed for different areas and different provisions of this Act.(4)The State Government may, by notification in the official Gazette direct that the provisions of this Act shall in the first Instance apply only to children, and by subsequent notifications from time to time direct the application of this Act to other categories of persons.(5)On the commencement of this Act in any area of the State and to any class of persons in the manner provided in sub-sections (3) and (4) all corresponding laws in force in that area shall in relation to that class of persons cease to have effect and the provisions of section 6 of the U.P. General Clauses Act, 1904 shall apply to such cessation as they apply to the repeal of an enactment.
