Section 18(1) in The Goa, Daman and Diu Prevention of Begging Act, 1972
(1)The Superintendent or In-charge of a Receiving Centre or a Certified Institution may order that any person received in the Receiving Centre or Certified Institution shall be searched, that he shall be cleansed, that his personal effects shall be inspected and that any money or valuables found with or on the person shall be kept in the custody of the Superintendent, and that any effects other than money or valuables so found shall be disposed of in the prescribed manner:Provided that a female shall be searched only by a female and with due regard to decency.
