Section 2(l) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
(l)the Andhra Pradesh Prevention of Begging Act, 1977 (Act 12 of 1977); or(iii)has been found habitually passing indecent remarks to or teasing, women or girls; or(iv)has been found habitual in intimidation of law abiding people by acts of violence or by show of force; or(v)is habituated—
