Section 2 in The Delhi Prevention Of Begging Rules, 1960
2. Definitions.
In these rules, unless context otherwise requires,-(1)"Act" means the Bombay Prevention of Begging Act, 1959 as in force in the Union Territory of Delhi [*] [Now National Capital territory of Delhi];(2)"Certified Institution" includes "Receiving Centre";(3)"Form" means a Form appended to these rules;(4)"Probation Officer" means an officer appointed under section 17 of the Act.
