Section 3(3) in The Punjab Prevention of Beggary Rules, 1975
(3)The District Magistrate or the Chief Inspector, as the case may be, may after making such enquiry as he deems fit, issue [an authorisation Certificate in form 'A' having regard to the purpose for which and the manner in which the money or food or gifts shall be solicited or received and impose such further conditions as he may consider necessary.] [Substituted vide Notification No. GSR 23/PA 9/71 Section 17/ Amendment (1)79, dated 13.4.1979.]
