Section 2 in The Jammu And Kashmir Prevention Of Beggary Act, 1960
2. Definitions
In this Act unless there is anything repugnant in the subject or context-(a)"begging" means-(i)soliciting alms in a public place, or in or about a temple, mosque or other place of public worship, whether or not under any pretence;(ii)entering on any private premises for the purpose of soliciting alms;(iii)exposing or exhibiting with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease whether of human being or an animal;(iv)having no visible means of subsistence and wandering about or remaining in any public place or in a temple, mosque or other place of public worship in such condition or manner as makes it like that the person doing so exists by soliciting alms;(v)allowing himself to be used as an exhibit for the purpose of soliciting alms, but does not include soliciting money or fee or gift for a purpose authorised by law or authorised in the prescribed manner by the District magistrate;(b)"Sick Home" means a home certified by the Government or by any subordinate authority empowered by it in this behalf to be a fit place for the reception of beggars suffering from leprosy or any other infectious or contagious disease;(c)"Court" means the Court of a Judicial Magistrate Ist Class;(d)"Police Officer" means a Police Officer not below the rank of a Sub-Inspector of Police;(e)"prescribed" means prescribed by rules made under this Act;(f)"public place" means any highway, public park or garden and any public bridge, road, lane, foot-way, square, court, alley or passage;(g)"Beggar's Home" means a home notified by the Government as suitable for the reception of beggars above the age of 14 years;(h)"Children's Home" means a place notified by the Government as suitable for the reception of beggars below the age of 14 years and not suffering from any infectious or contagious disease.
