Section 2(a) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(a)'begging', with its cognate expressions and grammatical variations means soliciting or receiving alms in a public place, whether or not under any pretence such as singing, dancing, fortune-telling, performing tricks or offering any article for sale, and includes--(i)entering on any private premises for the purpose of soliciting or receiving alms;(ii)exposing or exhibiting, with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease, whether of a human being or animal;(iii)having no visible means of subsistence and wandering about or remaining in any public place in such condition or manner as makes it likely that the person doing so exists by soliciting or receiving alms;(iv)allowing oneself to be used as an exhibit for the purpose of soliciting or receiving alms; but does not include soliciting or receiving money or food or gifts for a purpose authorized by any law or authorized in the manner prescribed;
