Section 2(d) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(d)child in need of care and protection means a child,(i)who is found without any home or settled place or abode and without any ostensible means of subsistence,(ia)who is found begging, or who is either a street child or a working child,(ii)who resides with a person (whether a guardian of the child or not) and such person
