Section 28 in Telangana Prevention of Begging Act, 1977
28. Penalty for employing or causing persons to beg or using them for purposes of begging.
- Whoever employs or causes any person to solicit or receive alms, or whoever having the custody, charge or care of a child connives at or encourages or causes the employment of a child to solicit or receive alms or whoever uses another person or a corpse as an exhibit for the purpose of begging, shall on conviction, be punished with imprisonment for a term which shall not be less than two years but shall not be more than seven years and in case he is a beggar, thereafter with detention in a certified institution for a period of not less than one year and not more than three years or with imprisonment for a further term which may extend to one year in lieu of such detention.
