Section 19(2) in The Delhi Prevention Of Begging Rules, 1960
(2)Every such box shall be opened at least once and not more than twice a month:Provided that a box shall not be opened a second time during the same month unless a period of ten days has elapsed since it was opened in that month. The amount so collected shall be credited to a Government Treasury by a challan and shall be spent in the manner, and for the purposes, specified in sub-rules (3) to (6) of rule 17.
