The Andhra Pradesh Prevention of Begging Act, 1977.

THE ANDHRA PRADESH PREVENTION OF BEGGING ACT, 1977
ACT No. 12 OF 1977
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and commencement
2. Definitions
3. Begging in public place an offence
4. Power to produce the person found begging before a court
5. Summary inquiry by the court in respect of persons found
begging and produced before it
6. Orders of the court on completion of inquiry in regard to
person produced before it under Section 4
7. Order of court in regard to beggar who is a child
8. Court s finding regarding age to be final
9. Court may order detention of persons wholly dependent
on
10. Seizure and disposal of animals exposed or exhibited for
extorting alms
11. Provisions of Certified Institutions
12. Certified institutions to be under a Superintendent
13. Advisory Committee
14. Appointment of Chief Probation Inspector and Assistant
Inspectors
15. Mode of securing admission to certified Institutions, etc.
16. Procedure on order of detention or sentence of
imprisonment
17. Search of beggar received in certified Institutions and
disposal of property of beggar.
18. Management and discipline
19. Disciplinary imprisonment
20. Transfer from one certified institution to another
21. Release on licence
22. Revocation of licence
23. Power to release
24. Arrest of person escaping from certified institution
25. Transfers between certified institution and institution of
like nature in different parts in India
26. Power to take finger prints
27. Penalty for begging
28. Penalty for employing or causing persons to beg or using
them for purposes of begging
29. Penalty for refusing to give finger prints
30.Certain offences to be cognizable and non bailable.
31. Persons to be deemed public servants
32. Detention to be deemed imprisonment for purposes of
appeal and revision
33. Power to make rules
34. Repeal and savings Act XII of 1945
THE ANDHRA PRADESH PREVENTION OF BEGGING ACT, 1977
ACT No.12 OF 1977
 [30th April, 1977]
AN ACT TO CONSOLIDATE AND AMEND THE LAW PROVIDING FOR THE
PREVENTION OF BEGGING FOR THE DETENTION, TRAINING AND
EMPLOYMENT OF BEGGARS AND THEIR DEPENDENTS IN
CERTIFIED INSTITUTIONS AND FOR THE CUSTODY, TRIAL AND
PUNISHMENT OF BEGGAR OFFENDERS IN THE STATE OF ANDHRA
PRADESH.
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Twenty eighth Year of the Republic of India as follows:
CHAPTER - 1
PRELIMINARY
1. Short title, extent and commencement- (1) This Act may be called the
Andhra Pradesh Prevention of Begging Act, 1977.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the Government may, by
notification in the Andhra Pradesh Gazette, appoint and they may appoint
different dates for different areas.
2. Definitions- In this Act, unless the context otherwise requires,-
(a) ‘authorised officer’ means any police officer, or such other
person as may be authorised by the Government to arrest any
person under this Act;
(b) ‘begging’ means,-
(i) soliciting or receiving alms for one’s own subsistence or
for the subsistence of his dependants and includes allowing
a child in his care to solicit or receive alms;
(ii) soliciting or receiving alms, whether or not under any
pretence, such as singing, dancing, fortune telling,
performing tricks or offering any article for sale;
(iii) exposing or exhibiting, with the object of obtaining alms,
any sore, wound, injury, deformity or disease, whether of a
human being or of an animal;
(iv) having no ostensible means of subsistence and
wandering about or remaining in any public place in such
condition or manner as makes it likely that the person doing
so exists by soliciting or receiving alms;
(v) allowing one self or a child or an animal to be used as an
exhibit for the purpose of soliciting or receiving alms;
(vi) entering on any private premises for the purposes of
soliciting or receiving alms;
but does not include soliciting or receiving money or food or
gifts for a purpose, authorised by any law or authorised in
the prescribed manner by the Government, or by the
Commissioner of Police in the cities of Hyderabad and
Secunderabad or by the District Collector elsewhere; and the
word "beggar" shall be construed accordingly;
(c) ‘Certified Institution’ means any institution called ‘special home’
or ‘work-house’ which the Government may provide and maintain
for the detention, training and employment of beggars and their
dependents and includes any institution certified as such under
sub-section (1) of section 11;
(d) ‘Chief Inspector’ means the Chief Inspector of certified
institutions appointed under sub-section (1) of section 14;
(e) ‘Child’ means a person who has not completed sixteen years of
age;
(f) ‘Court’ means the court of a Metropolitan Magistrate in the
Metropolitan area of Hyderabad and that of a Magistrate of the first
class or second class specially authorised by the Government in
this behalf elsewhere;
(g) ‘Government’ means the State Government;
(h) ‘notification’ means a notification published by the Government
in the Andhra Pradesh Gazette and the word ‘notified’ shall be
construed accordingly;
(i) ‘Prescribed’ means prescribed by rules made by the Government
under this Act;
(j) ‘public place’ means any public street or road or thoroughfare or
any place of public resort and includes any public conveyance or
railway carriage or premises of a railway station, seaport or
aerodrome;
(k) ‘special home’ means an institution, established and
maintained by the Government under the provisions of this Act for
detention of beggars not physically capable of ordinary manual
labour, and includes any institution certified as such under sub-
section (1) of section 11;
(1) ‘Superintendent’ means a person placed in-charge of a Certified
Institution, by whatever name called;
(m) ‘work-house’ means an institution established and maintained
by the Government under the provisions of this Act for detention of
beggars physically capable of ordinary manual labour, and
includes any institution certified as such under sub-section (1) of
section 11.
CHAPTER-II
BEGGING MADE AN OFFENCE
3. Begging in public place an offence- No person shall beg in a public place
after the commencement of this Act and it shall be an offence punishable
under this Act, if any person is found begging in a public place.
(2) Any person who is found begging in a public place shall be liable to be
punished under section 27 or dealt with in the manner provided in Chapter-III.
CHAPTER-III
ARREST OF BEGGARS AND THE PROCEDURE FOR COMMITTING THEM
TO CERTIFIED INSTITUTIONS, ETC.
4. Power to produce the person found begging before a court- (1) Any
authorised officer may arrest without warrant any person who is found begging
in contravention of section 3.
(2) Any person arrested under sub-section (1) shall be informed as soon
as may be, of the grounds for such arrest, and shall be produced before the
nearest court within a period of twenty-four hours of such arrest excluding the
time necessary for the journey from the place or arrest to the court, together
with a report explaining the circumstances under which the arrest was made.
(3) The court shall, as soon as may be, order the person to be taken
before a medical officer, not below the rank of an Assistant Surgeon, and the
medical officer shall, after examining such person, prepare and forward a
medical report to the court regarding the age and physical capacity for ordinary
manual labour of such person.
(4) The medical officer referred to in sub-section (3) shall state in the
medical report referred to therein, inter alia-
(a) the age and sex of the person;
(b) whether the person is suffering from leprosy;
(c) from what, if any, communicable disease other than leprosy, the
person is suffering;
(d) whether the person is an idiot or of unsound mind; and
(e) what is the general state of health and bodily condition of the
person and for which kind of work, if any, he is fit.
5. Summary inquiry by the court in respect of persons found begging and
produced before it- (1) The court before whom the person is produced under
sub-section (2) of section 4, shall on receipt of the medical report referred to in
sub-section (3) of that section, make a summary inquiry into the facts and
circumstances of the case and also age, character and the physical capacity for
ordinary manual labour of the person produced before it.
(2) During such inquiry the court shall explain to such person the facts
alleged against him in the report of the authorised officer and record any
statement which he may wish to make with reference thereto.
(3) If such person disputes the correctness of the report of the authorised
officer in any material respect, the court shall proceed, as nearly as may be, in
accordance with the procedure laid down for the trial of summons cases in the
Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
(4) If the inquiry cannot be completed forthwith the court may adjourn it,
from time to time and order the person to be remanded to such place and
custody as may be convenient.
(5) For the purposes of inquiry, the court may examine the medical
officer as a witness and shall reduce the examination to writing.
6. Orders of the court on completion of inquiry in regard to person
produced before it under section 4- (1) If on completion of the inquiry, the
court is not satisfied that the person was guilty of the offence under section 3,
it shall order that such person shall be released forthwith.
(2) If on completion of the inquiry, the court is satisfied that such person
is guilty of the offence under section 3, it shall record a declaration that the
person is a beggar and shall make further orders as provided in sub-section (3)
or sub-section (4) or sub-section (5) as the case may be, unless he is, in the
opinion of court, a leper or a lunatic, in which case the court shall make
further orders as provided in sub-section (6).
(3) If the Court finds that the person who is declared a beggar under sub-
section (2) is a child, it may, subject to the provisions of section 7, deal with the
case in any manner specified in section 28 of the Andhra Pradesh (Andhra
Area) Children Act, 1920 (Act IV of 1920), in accordance with the provisions of
that Act.
(4) If the Court finds that the person who is declared a beggar under sub-
section (2) has completed sixteen years of age and is physically capable of
ordinary manual labour, it may, instead of sentencing him under section 27,
order his detention in a work house for a specified period not less than one
year but not exceeding three years:
Provided that if the Court is satisfied from the circumstances of the case
that the person declared a beggar under sub-section (2) is not likely to beg
again, it may,-
(i) instead of releasing him on probation of good conduct
under clause (ii) release such person after due admonition
on his giving an undertaking in writing that he will not again
commit an offence under section 3.
(ii) direct that he be released on his entering into a bond with
or without sureties to appear and receive sentence when
called upon during such period as the Court may direct and
in the mean time to be of good behaviour.
(5) If the court finds that the person who is declared a beggar under sub-
section (2) has completed sixteen years of age but is not physically capable of
ordinary manual labour, it may, instead of sentencing him under section 27,
order his detention in a special home for such period as the Court may deem
fit.
(6) (a) If the Court is of opinion that the person who is declared a beggar
under sub-section (2) is a leper or a lunatic, it shall record a finding to that
effect and shall direct that detention ordered shall be undergone by the beggar-
(i) if a leper, in a leper asylum appointed under section 3 of
the Lepers Act, 1898 (Central Act 3 of 1898), and certified
under section 11 of this Act;
(ii) if a lunatic, in an asylum established or licensed under
section 84 of the Indian Lunacy Act, 1912 (Central Act 4 of
1912) and certified under section 11 of this Act.
(b) Notwithstanding anything in the Lepers Act, 1898 (Central Act
3 of 1898), or in the Indian Lunacy Act, 1912 (Central Act 4 of
1912), in respect of any leper asylum or lunatic asylum referred to
in clause (a) the Superintendent of such leper asylum or the
person in charge of such lunatic asylum, as the case may be, shall
also have authority to detain persons sent thereto in such asylum
in accordance with the direction of the Court under this section.
7. Order of court in regard to beggar who is a child- Where the Court
dealing with any case under sub-section (3) of section 6 finds that the person
concerned,-
(i) has no home or settled place of abode or ostensible means
of subsistence, or has no parent or guardian, or has a parent
or guardian who does not exercise proper guardianship; or
(ii) is destitute and both his parents are or his surviving
parent or in the case of an illegitimate child his mother, is
undergoing imprisonment; or
(iii) is under the care of a parent or guardian who by reason
of criminal or drunken habits is unfit to have such care, it
may order him to be sent to a school established or certified
under the relevant law for the time being in force relating to
children:
Provided that where the Court is satisfied that it is
inexpedient to send the offender to such school by reason of
his bodily ailment or incapacity or other cause, the Court
may, if separate accommodation is provided in a special
home for persons who have not completed sixteen years of
age, order his detention in such home for a specified period
not exceeding three years:
Provided further that where the court is satisfied that
the parent or guardian of the person concerned who is
bound to maintain him has sufficient means but fails to
maintain him, it may order such parent or guardian to
maintain him or to contribute for his maintenance such
amount as may be specified in that order.
8. Court’s finding regarding age to be final- Where a court has arrived at a
finding regarding the age of a person dealt with by it under section 5, such age
shall, for the purpose thereof, be deemed to be his true age, and no order or
judgment of the court shall be deemed to be invalid or be liable to be
questioned in appeal or revision on the ground that the age of such person was
not correctly determined by the court.
9. Court may order detention of persons wholly dependent on- (1) When
the court has ordered the detention of a person for any period in a certified
institution under section 6 it may, after making such inquiry as it thinks fit,
order any other person who is wholly dependent on such person to be detained
in the certified institution for a like period:
Provided that no such order shall be made unless the dependent person
has been given an opportunity of showing cause against such order.
(2) Where the dependent person is a child, the court may,-
(a) place the child in the custody of any suitable person, whether a
relative or not, who is willing to undertake the care of such child;
or
(b) send him to a school established or certified under the relevant
law for the time being in force relating to children:
Provided that where the dependent person is the beggar’s
own child who has not completed five years of age and the beggar
is an able bodied mother not being a leper or a lunatic, the child
may be ordered to be detained in the same certified institution in
which the mother is detained without being separated from the
mother until it completes five years of age and thereafter dealt with
as provided in this sub-section.
For the purpose of this section, the court may, if necessary,
cause the dependent person to be arrested and brought before
itself and sent for examination by a Medical Officer.
10. Seizure and disposal of animals exposed or exhibited for extorting
alms- (1) Any authorised officer effecting under sub-section (1) of section 4 the
arrest of a person who is found begging may seize any animal, the sore, wound,
injury, deformity or disease of which was exposed or exhibited by such person
with the object of obtaining or extorting alms.
(2) The authorised officer may remove the animal to any infirmary
appointed under section 6 –B of the Prevention of Cruelty to Animals Act, 1890
(Central Act 11 of 1890), for detention therein and thereafter the provisions of
that Act shall, mutatis mutandis, apply to such animal.
CHAPTER-IV
CERTIFIED INSTITUTIONS AND THE AUTHORITIES FOR THEIR
MANAGEMENT
11. Provisions of Certified Institutions- (1) The Government shall establish
and maintain one or more workhouses and one or more special homes at such
place or places as they think fit; or may certify any institution not established
and maintained by the Government, to be a work house or special home for the
purposes of this Act.
(2) Separate accommodation for males and females shall be provided in
each such certified institutions.
12. Certified institutions to be under a Superintendent- (1) Every certified
institution shall be under the charge of a Superintendent who shall exercise
such powers and perform such functions as are assigned to him by or under
this Act.
(2) Every certified institution shall make provision for the residence,
maintenance, physical exercise and medical care of its inmates.
(3) Every certified institution may, for the general public uplift of its
inmates, provide for the following matters, namely:-
(a) training in arts and crafts;
(b) training in agriculture and poultry;
(c) establishment of an industry;
(d) primary education;
(e) education in morals and conduct in every day life;
(f) health and medical care.
13. Advisory Committee- (1) The Government may constitute for one or more
certified institutions, an Advisory Committee consisting of such number of
persons not exceeding twenty but not less than nine as they may appoint;
Provided that two of such persons shall be persons nominated by each
local authority for whose local area the certified institution or institutions are
established or certified.
(2) The Advisory Committee constituted under sub-section (1) or any
member thereof may visit at all reasonable times and after due notice to the
Superintendent of any certified institutions in which beggars are detained.
(3) The Advisory Committee may also-
(i) tender advice as regards management, to the
Superintendent of the certified institution through the Chief
Inspector or such officer as the Government may specify;
(ii) collect subscriptions towards the recurring as well as non
recurring expenditure of any or all certified institutions
within its jurisdiction and disburse the collections to them in
the prescribed manner;
(iii) advise the Government through the Chief Inspector as
regards the establishment of additional certified institution
or the abolition of any certified institution within its
jurisdiction;
(iv) advise the Government generally on the working of this
Act in its jurisdiction and particularly on any point referred
to it by the Chief Inspector or any other officer specified by
the Government.
14. Appointment of Chief Probation Inspector and Assistant Inspectors-
(1) The Government may appoint a Chief Inspector of certified institutions for
the State, and Inspector and as many Assistant Inspectors as may be
necessary for one or more certified institutions functioning in any area, for
exercising the powers and performing the functions conferred on or entrusted
to them by or under this Act.
(2) The Government may, by general or special order, define the limits
within which the Inspector or each Assistant Inspector shall exercise the
powers and perform the functions conferred on or entrusted to the Inspector or
Assistant Inspectors by or under this Act.
(3) Subject to the provisions of this Act the Inspector and all Assistant
Inspectors shall perform their functions under the general superintendence
and control of the Chief Inspector and the Chief Inspector may, in addition to
the powers and functions conferred on or entrusted to him, exercise any power
or perform any function so conferred on or entrusted to an Inspector or
Assistant Inspector.
(4) The Chief Inspector, Inspector or Assistant Inspector shall inspect
every certified institution as often as necessary, but not less than once in every
six months.
CHAPTER V
MANAGEMENT OF AND DISCIPLINE IN CERTIFIED INSTITUTIONS
15. Mode of securing admission to certified Institutions, etc- (1) Any
beggar may present himself for admission into any certified institution and the
Superintendent of the Institution shall, after satisfying himself that he is a
beggar, admit him to such institution.
(2) Any beggar desirous of admission into a certified institution under
sub-section (1) shall, before his admission execute an agreement to the effect
that he shall abide by the rules and regulations of the institutions and comply
with such general and special directions and orders as may be given at any
time by the Superintendent of the institution.
(3) Such beggar may be transferred from one certified institution to
another.
16. Procedure on order of detention or sentence of imprisonment- (1)
Subject to the provisions of sub-section (2) when a person has been ordered to
be detained in a certified institution under section 6, the court which ordered
the detention shall forthwith forward him to the nearest certified institution
with a copy of the order of detention and the person shall thereupon be handed
over to the custody of the Superintendent of the institution, who shall detain
him in the institution.
(2) When any such person has been sentenced to imprisonment, the
court passing the sentence of imprisonment, shall forthwith forward a warrant
to a jail in which he is to be confined and shall forward him to such jail with
the warrant together with a copy of the order of detention.  After the sentence
of imprisonment is fully executed, the officer executing it shall, if detention in a
certified institution for any period remains to be undergone by such person,
forward him forthwith together with the copy of the order of detention to the
nearest certified institution.
17. Search of beggar received in certified Institutions and disposal of
property of beggar-(1) The Superintendent of a certified institution may order
that any person received in the certified institution shall be searched, that his
personal effects shall be inspected, that any money or valuables found with or
on the person shall be kept in the custody of the Superintendent or disposed of
in the prescribed manner, and that any effects other than money or valuables
so found shall be disposed of in the prescribed manner:
Provided that a woman or female child shall be searched by a woman
only and with due regard to decency.
(2) Where any such person is released or discharged from the certified
institution his money and valuables, if any kept with the Superintendent shall
be returned to him and if his clothing has been destroyed, he shall be provided
with fresh clothing and the expenses therefor shall be borne by the
Government.
18. Management and discipline- Persons detained in certified institutions
under this Act shall be subject to such rules of management and discipline,
including the imposition of manual or other work and the awarding of
punishment for breach of any such rules, as may from time to time, be
prescribed.
19. Disciplinary imprisonment- Without prejudice to any disciplinary action
that may be taken under section 18, the Chief Inspector may report to the
court the case of any person detained in a certified institution who habitually
or wilfully refuses or neglects to comply with all or any of the rules referred to
in section 18 and the court may if satisfied that the person has wilfully refused
or neglected to comply with such rules convert any, period of his detention in a
certified institution not exceeding three months into a term of imprisonment to
a like period.
20. Transfer from one certified institution to another- (1) The Chief
Inspector may direct that any person detained in a certified institution may be
transferred therefrom to another certified institution.
(2) In directing such transfer, the Chief Inspector shall have due regard
to the medical report referred to in sub-section (3) of section 4 and the
directions, if any, made by the court under sub-section (6) of section 6.
21. Release on licence- (1) The Chief Inspector may at any time grant
permission to a person detained in a certified institution to absent himself for
short periods or release him by granting a licence on such terms and
conditions as may be prescribed:
Provided that in urgent cases, the Superintendent of a certified
institution may grant such permission for any period not exceeding fifteen
days.
(2) Any licence granted under sub-section (1) shall be in force until the
expiry of the term for which the person was ordered to be detained in a certified
institution unless sooner revoked.
(3) The period during which such person is absent from a certified
institution during the continuance of a permission or a licence granted to him
under sub-section (1) shall for the purpose of computing his term of detention
in a certified institution be deemed to be part of his detention.
22. Revocation of licence- (1) The Chief Inspector may at any time revoke a
licence granted under sub-section (1) of Section 21 and thereupon the released
person shall be detained in a certified institution until the expiry of the term for
which he had been ordered to be detained.
(2) For the purpose of this section, the Chief Inspector may if necessary,
cause the released person to be arrested and sent to nearest certified
institution together with a copy of the order of detention, and thereupon the
provisions of sub-section (1) of section 16 shall, so far as may be, apply.
23. Power to release- If the Government at any time, of their own motion or on
application made to them, are satisfied that a person convicted under section 6
or section 27 and committed to a certified institution, has been cured of the
disease or is in a fit state of health to earn his living or is otherwise fit to be
discharged before the expiry of the period for which he has been committed,
they may, by order, direct that the person so detained shall be released subject
to such restrictions and conditions, if any, as may be specified in the order.
24. Arrest of person escaping from certified institution- Any person who
leaves a certified institution without the permission of the Superintendent or
fails to return thereto after the expiry of the period of absence permitted under
sub-section (1) of section 21 may be arrested by an authorised officer, without
warrant, and sent back to the certified institution.
25. Transfers between certified institution and institution of like nature
in different parts in India- The Government may direct any person detained
in a certified institution in this State to be transferred therefrom to any
institution of a like nature in any other State in respect of which provision
similar to that in this State is made by the Government of that other State
under any law in force therein:
Provided that no such transfer shall be made without the previous
consent of the Government of that other State.
26. Power to take finger prints- Every person ordered to be detained in a
certified institution under this Act shall at any time allow his finger prints to be
taken by the Commissioner of Police or any officer empowered by him in this
behalf in the cities of Hyderabad and Secunderabad and by the District
Magistrate or any officer empowered by him in this behalf elsewhere.
CHAPTER-VI
MISCELLANEOUS
27. Penalty for begging- Whoever is found begging in contravention of the
provisions of section 3 shall, on conviction, be punished with imprisonment for
a term which shall not be less than six months but shall not be more than two
years or with fine which may extend to two hundred rupees or with both.
(2) Whoever, after having been convicted under sub-section (1), is again
convicted for a second time, he shall be punished with imprisonment for a term
which shall be not less than two years but shall not be more than three years.
(3) Whoever, after having been convicted under sub-section (2) for a
second time, is convicted again, he shall be punished with imprisonment for a
term which shall not be less than three years but shall not be more than five
years.
28. Penalty for employing or causing persons to beg or using them for
purposes of begging- Whoever employs or causes any person to solicit or
receive alms, or whoever having the custody, charge or care of a child connives
at or encourages or causes the employment of a child to solicit or receive alms
or whoever uses another person or a corpse as an exhibit for the purpose of
begging, shall on conviction, be punished with imprisonment for a term which
shall not be less than two years but shall not be more than seven years and in
case he is a beggar, thereafter with detention in a certified institution for a
period of not less than one year and not more than three years or with
imprisonment for a further term which may extend to one year in lieu of such
detention.
29. Penalty for refusing to give finger prints-Whoever refuses to allow his
finger prints to be taken under section 26 shall, on conviction, be liable to have
his period of detention in a certified institution not exceeding three months
converted to a term of imprisonment extending to a like period.
30. Certain offences to be cognizable and non bailable- The offence under
section 28 of this Act shall be cognizable and non bailable.
31. Persons to be deemed public servants-All persons empowered to perform
any function under this Act shall be deemed to be public servants within the
meaning of section 21 of the Indian Penal Code.
32. Detention to be deemed imprisonment for purposes of appeal and
revision- An order of detention under this Act shall be deemed to be a sentence
of imprisonment for the same period, for the purposes of appeal and revision
under the Code of Criminal Procedure, 1973.
33. Power to make rules- (1) The Government may, by notification, and
subject to the condition of previous publication, make rules for carrying out all
or any of the purposes of this Act.
(2) Every rule made under this section shall, immediately after it is made,
be laid before each House of the State Legislature, if it is in session and if it is
not in session, in the session immediately following for a total period of
fourteen days, which may be comprised in one session or in two successive
sessions and if, before the expiration of the session in which it is so laid or the
session immediately following, both Houses agree in making any modification
in the rule or in the annulment of the rule, the rule shall, from the date on
which the modification or annulment is notified, have effect only in such
modified form or shall stand annulled, as the case may be, so however that any
such modification, or annulment shall be without prejudice to the validity of
any thing previously done under that rule.
34. Repeal and savings Act XII of 1945- The Andhra Pradesh (Andhra Area)
Prevention of Begging Act, 1945 (Act XII of 1945), the Andhra Pradesh
(Telangana) Prevention of Beggary Act, 1350 F. (Act XX of 1350F) and the
Andhra Pradesh Prevention of Begging Ordinance, 1976 (Ordinance 26 of 1976)
are hereby repealed and; upon such repeal the provisions of sections 8 and 18
of the Andhra Pradesh General Clauses Act 1891 (Act 1 of 1891), shall apply as
if the said Acts and Ordinance had been repealed and re enacted by the
Andhra Pradesh Act.

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