Section 4(3) in Himachal Pradesh Prevention of Beggary Act, 1979
(3)Where any person is proved(a)to be living with or to be habitually in company of, a beggar; or(b)to have exercised control, direction or influence over the movements of a beggar in such a manner as to show that such person is aiding, abetting or compelling him to be; or(c)to be acting as a tout on behalf of a beggar; or(d)to be employing or causing any person to beg; or(e)to have connived or encouraged the employment of a child, whose custody, charge, or care is with such a person, for begging ; or(f)to have used another person as an exhibit for the purpose of begging;it shall be presumed, until contrary is proved, that such person is knowingly living on the earnings of a beggar within the meaning of this section.
