Section 2 in The Andhra Pradesh Prevention Of Begging Act, 1977
2. Definitions
In this Act, unless the context otherwise requires,(a)'authorised officer' means any Police Officer, or such other person as may be authorised by the Government to attest any person under this Act;(b)'begging' means-(i)soliciting or receiving alms for one's own subsistence or for the subsistence of his dependants and includes allowing a child in his custody to solicit or receive alms;(ii)soliciting or receiving alms, whether or not under any pretence, such as singing, dancing, fortune telling, performing tricks or offering any article for sale;(iii)exposing or exhibiting, with the object of obtaining alms, any sore, wound, injury, deformity or disease, whether of a human being or of an animal;(iv)having no ostensible 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;(v)allowing one self or a child or an animal to be used as an exhibit for the purpose of soliciting or receiving alms;(vi)entering on any private premises for the purposes of soliciting or receiving alms;but does not include soliciting or receiving money or food or gifts for a purpose, authorised by any law or authorised in the prescribed manner by the Government, or by the Commissioner of Police in the cities of Hyderabad and Secunderabad or by the District Collector elsewhere; and the word "beggar" shall be construed accordingly;(c)'Certified Institution' means any institution called 'special home' or work-house, which the Government may provide and maintain for the detention, training and employment of beggars and their dependents and includes any institution certified as such under sub-section (1) of Section 11;(d)'Chief Inspector' means the Chief Inspector of certified institutions appointed under sub-section (1) of Section 14;(e)'Child' means a person who has not completed sixteen year of age;(f)'Court' means the court of a Metropolitan Magistrate in the Metropolitan area of Hyderabad and that of a Magistrate of the first class or second class specially authorised by the Government in that behalf elsewhere;(g)'Government' means the State Government;(h)'Notification' means a notification published by the Government in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly;(i)'Prescribed' means prescribed by rules made by the Government under this Act;(j)'Public place' means any public street or road or thoroughfare or any place of public resort and includes any public conveyance or railway carriage or premises of a railway station, seaport or aerodrome;(k)'Special home' means an institution, established and maintained by the Government under the provisions of this Act for detention of beggars not physically capable of ordinary manual labour, and includes any institution certified as such under sub-section (1) of Section 11;(l)'Superintendent' means a person placed in charge of a certified Institution, by whatever name called;(m)'Work-house' means an institution established and maintained by the Government under the provisions of this Act for detention of beggars physically capable of ordinary manual labour, and includes any institution certified as such under sub-section (1) of Section 11.
