Section 11(2) in The Delhi Prevention Of Begging Rules, 1960
(2)On a person being received in such Centre or Institution, the money, valuables and other articles found with or on him on search and inspection under section 18 and taken possession of the same and be entered in such register, and the entries relating to him shall be read over to him in the presence of a witness and the Superintendent and in token of correctness of such entries his signature taken in the presence of the witness and the Superintendent.
