Section 17(1) in The Andhra Pradesh Prevention Of Begging Act, 1977
(1)The Superintendent of a certified institution may order that any person received in the certified institution shall be searched, that his personal effects shall be inspected, that any money or valuables found with or on the person shall be kept in the custody of the Superintendent or disposed of in the prescribed manner, and that any effects of her than money or valuables so found shall be disposed of in the prescribed manner:Provided that a woman or female child shall be searched by a woman only and with due regard to decency.
