Section 13 in The Maharashtra Prevention Of Begging Act, 1959
13. Provision of Certified Institutions.
(1)The State Government may provide and maintain one or more Certified Institutions at such place or places as it thinks fit, and may certify any institution to be a Certified Institution for the purposes of this Act. Any such Certified Institution may include provision for the teaching of agricultural, industrial and other pursuits, and for the general education and medical care of the inmates.(2)Every such Certified Institution shall be under the charge of a Superintendent.
