Section 16(2) in Himachal Pradesh Prevention of Beggary Act, 1979
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for,-(a)the manner of authorising a purpose under clause (b) of section 2;(b)the manner in which the residence and any change of residence of a convict is required to be notified under section 9;(c)the manner in which the beggar homes established under subsection (1) of section 13 shall be maintained;(d)the conditions subject to which the institutions may be declared as beggar homes under sub-section (2) of section 13; and(e)any other matter which has to be, or may be, prescribed under the Act.
