Section 4(7) in The Haryana Prevention of Beggary Act, 1971
(7)The report of the Probation Officer or any other report considered by the Court shall be treated as confidential :Provided that if such report relates to the character, health or conduct of, or the circumstances and conditions in which the beggar is living, the Court may if it thinks expedient so to do communicate the substance thereof to the beggar or, if the beggar is dependent to his parent or guardian, if any, and may give the beggar or the parent or guardian, as the case may be, an opportunity of producing evidence which may be relevant to the matters stated in the report.
