Section 9 in The Karnataka Prohibition Of Beggary Act, 1975
9. Management of institutions.-
(1)Subject to the provisions of this Act, the Central Relief Committee shall make provision for the proper management of institutions and for the care of the inmates therein.(2)Every person detained in any of the institutions shall be subject to such rules of discipline as may be prescribed.Explanation.- 'Discipline' includes the enforcement of manual labour and hard labour.
