(4)In this section,—(a)‘begging’ means—(i)soliciting or receiving alms in a public place, whether under the pretence of singing, dancing, fortune-telling, performing tricks or selling articles or otherwise;(ii)entering on any private premises for the purpose of soliciting or receiving alms;(iii)exposing or exhibiting, with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease, whether of himself or of any other person or of an animal;(iv)using a minor as an exhibit for the purpose of soliciting or receiving alms;(b)‘minor’ means—(i)in the case of a male, a person under sixteen years of age; and(ii)in the case of a female, a person under eighteen years of age.
