Section 3(1) in Himachal Pradesh Prevention of Beggary Act, 1979
(1)Whenever a person is alleged to be begging and is produced before the Magistrate; the Magistrate shall proceed to inquire into the truth of the information received and, after giving the person an opportunity of adducing evidence, take such further evidence as he thinks fit, and if upon such inquiry it appears to him that such B person is found begging, he shall record a declaration that the person is a beggar. The Magistrate shall also determine, after making an enquiry in the manner prescribed, whether the person was born in the State of Himachal Pradesh and domiciled therein and shall include his findings in the declaration.
