Section 4 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
4. Establishment and maintenance of Rehabilitation Homes.
(1)The State Government shall, establish and maintain as many Rehabilitation Homes as may be necessary for the reception, maintenance, treatment, training, education and rehabilitation of beggars or indigents for purposes of this Act.(2)Any Rehabilitation Home established and maintained by the State Government shall provide for the proper reception, maintenance, treatment, training, education for the rehabilitation of beggars or indigents and the State Government shall prepare a separate scheme for the same.
