Section 3 in The Haryana Prevention of Beggary Rules, 1972
3. Method of obtaining authorisation.
[Section 2] - (1) a person desiring to obtain authorisation under Section 2 to solicit or receive money, food, or gifts for any purpose shall make an application to the Deputy Commissioner of the district in which the applicant resides or [to] [See Legislative supplementary Part III, dated 24th February, 1976.] the Government.(2)The application shall contain the following particulars, namely :-(a)full name of the applicant;(b)his age;(c)his occupation;(cc)[ the circumstances which compelled him to adopt the profession of beggary;] [See Legislative supplementary Part III, dated 24th February, 1976.](d)his address;(e)the period, the purpose and manner of collection of money, food and gifts; and(f)the method of its disposal and the area within which the disposal is to be made.(3)The authority receiving the application may, after making such enquiry as it deems fit, issue an authorisation in Form "A" subject to such conditions as it may think necessary to impose.(4)The holder of an authorisation shall carry the authorisation with him while soliciting, or receiving money, food or gifts and shall on demand by a Police Officer authorised in this behalf by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government produce it for inspection.(5)A breach of any of the conditions of the authorisation shall render the authorisation liable to cancellation.(6)If the authority receiving the application is of the opinion that an authorisation should not be issued to the applicant, he shall reject the application and inform the applicant [about such rejection and reasons, therefor] [See Legislative supplementary Part III, dated 24th February, 1976.](7)Within thirty days of the receipt of the information under sub-rule (6), the applicant may file an appeal to the Government against the order of rejection made by the Deputy Commissioner. The Government may, after making such enquiry as it may deem necessary, issue an authorisation to such person.(8)The authorisation issued under sub-rules (3) and (7) shall be duly communicated to the Chief Inspector and the Superintendent of Police concerned.
