Section 12(1) in Himachal Pradesh Prevention of Beggary Act, 1979
(1)The special police officer or any other police officer acting either under the directions of a special police officer or in the circumstances mentioned in third proviso to section 10, affecting the arrest of a person under this Act, may take into his custody any child or a female found with such person as being procured, induced or taken by such person for the purpose of begging and send or cause to be sent the said child or the female, as the case may be, to the beggar home.
