Section 2(a) in Bihar Prevention of Beggary Act, 1951
(a)"begging" means -(i)soliciting alms in a public place or in or about a temple, mosque or other place of public worship, whether or not under any pretence such as singing, dancing, fortune-telling, performing tricks or selling articles;(ii)entering on any private premises for the purpose of soliciting alms;(iii)exposing or exhibiting, with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease whether of a human being or an animal;(iv)having no visible means of subsistence and wandering about or remaining in any public place or in a temple, mosque or other place of public worship in such condition or manner as makes it likely that the person doing so exists by soliciting alms;(v)allowing himself to be used as an exhibit for the purpose of soliciting alms, but does not include soliciting money or food or gifts for a purpose authorised by any law or authorised in the prescribed manner by the District Magistrate or by the State Government:
