Section 34 in The Delhi Prevention Of Begging Rules, 1960
34. Report of certain cases to Chief Inspector.
- The Superintendent shall report to the Chief Inspector for the purposes of section 18 the case of any person neglects to comply with the provisions of rule 15.FORM A(See rule 3)Name . No ..Address ..is permitted to solicit or receive money/food/gifts for the purpose of .at the following places ..within the following areas ..during the period commencing on the .. and ending on the subject to the following conditions:-(i)This permit shall be carried by the holder when collecting alms and on demand by any police officer, produced for inspection. It shall not be transferable.(ii)The collection shall be used only for the purpose mentioned above.(iii)The manner of the collection shall be as under(iv)This permit shall be liable to cancellation for the breach of any of its conditions.Given under my hand and seal this . Day of .. 20Chief Commissioner, DelhiDeputy Commissioner, Delhi.FORM B[See rule 8 (2)]MEDICAL EXAMINATION SLIPName (full) Age . No ..Details: sex Wt ..Ht ..Identification marks ..General state of health ..Fit for work at institution.RemarksDateMedical Officer.FORM CFORM OF MEDICAL EXAMINATION[See rule 8 (2)]Name of the Receiving CentreAdmission No(a)Name in full Married or singleCaste Age SexIdentification MarkaDate of Admission in the Receiving CentreWeight HeightGeneral State of Health, bodilycondition and previous historyFor which kind of work, if any, he/she is fit(b)result of medical examination-
