Section 31 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
31. Survey of Beggars.
(1)For the purposes of effective implementation of the process of rehabilitation of beggars or indigents in the State, the Commissioner shall cause to conduct a survey of the persons engaged in begging in various parts of the State and shall also collect or cause to be collected figures of floating populations or groups of inter-state beggars or migrant beggars in the State.(2)The survey of beggars shall be conducted in such form and in the manner as may be prescribed by the State Government.
