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State of Madhya Pradesh - Section

Section 11 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

11. Penalty for employing or causing persons to beg or using them for purposes of begging.

- Whoever employs or causes any person to solicit or receive alms, or whoever having the custody, charge or care of a child, connives at or encourages the employment or the causing of a child to solicit or receive alms or whoever uses another person as an exhibit for the purpose of begging, shall, on conviction, be punished with imprisonment for a term which may extend to three years but which shall not be less than one year.