Section 12(3) in The Andhra Pradesh Prevention Of Begging Act, 1977
(3)Every certified institution may, for the general public uplift of its inmates, provide for the following matters, namely-(a)training in arts and crafts;(b)training in agriculture and poultry;(c)establishment of an industry;(d)primary education;(e)education in morals and conduct in every day life;(f)health and medical care.
