Section 2(b) in The Andhra Pradesh Prevention Of Begging Act, 1977
(b)'begging' means-(i)soliciting or receiving alms for one's own subsistence or for the subsistence of his dependants and includes allowing a child in his custody to solicit or receive alms;(ii)soliciting or receiving alms, whether or not under any pretence, such as singing, dancing, fortune telling, performing tricks or offering any article for sale;(iii)exposing or exhibiting, with the object of obtaining alms, any sore, wound, injury, deformity or disease, whether of a human being or of an animal;(iv)having no ostensible means of subsistence and wandering about or remaining in any public place in such condition or manner as makes it likely that the person doing so exists by soliciting or receiving alms;(v)allowing one self or a child or an animal to be used as an exhibit for the purpose of soliciting or receiving alms;(vi)entering on any private premises for the purposes of soliciting or receiving alms;
