Section 15 in The Andhra Pradesh Prevention Of Begging Act, 1977
15. Mode of securing admission to certified Institutions, etc.
(1)Any beggar may present himself for admission into any certified institution and the Superintendent of the Institution shall, after satisfying himself that the he is a beggar, admit him to such institution.(2)Any beggar desirous of admission into a certified institution under sub-section (1) shall, before his admission execute an agreement to the effect that he shall abide by the rules and regulations of the institutions and comply with such general and special directions and orders as may be given at any time by the Superintendent of the institution.(3)Such beggar may be transferred from one certified institution to another.
