Section 2(e) in The Goa, Daman and Diu Prevention of Begging Act, 1972
(e)allowing oneself to be used as an exhibit for the purpose 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 by the Government or by such officer as may be specified by it in this behalf, in such manner as may be prescribed;
