Section 6 in The Delhi Prevention Of Begging Rules, 1960
6. Manner of summary inquiry under section 5 (1).
- So far as may be, the procedure prescribed in the Code of Criminal Procedure, 1898[*] [See Code of Criminal Procedure, 1973 (2 of 1974)], for the trial of summons cases and for recording evidence therein, shall be followed in making an inquiry under sub-section (1) of section 5 of the Act.
