The PUNJAB PREVENTION OF BEGGARY ACT, 1971

PUNJAB GOVT GAZ. (EXTRA.), MAY 3, 1971 (VAISAKHA 13, 1893 SAKA) 
PART I 
LEGISLATIVE DEPARTMENT 
1971. 
Notification 
The 3rd May, 1971 
No. 9-Leg./71.-The fllowing Act of the Legislaturc of the State 
of Punjab received the assent of the President of India on the 20th 
April, 1971, and is hereby published for general information -
Punjab Act No. 9 of 1971 
to provide for the prevention of begging, detention, training and employment 
of beggars and their dependents in Certified Institutions and the custody, trial and punishment of beggar offenders. 
AN 
ACT 
BE it enacted by the Legislature of the State of Punjab in the Twenty 
second Year of the Republic of India as follows : 
23 
1. (1) This Act may be called the Punjab Prevention of Beggary Act, Short title and extent. 
(1) 'begging' means-
Or 
(2) It shall come into force in any area of the State, on such date as the State Government may by notification appoint in that behalf for that 
area. 
2. In this Act, unless the context otherwise requires 
(a) soliciting or receiving alms in a public place, whether or not 
under any pretence such as singing, dancing, forune-telling, 
performing tricks or selling articles ; 
(b) having no visible means of subsistence and wandering about 
remaining in any public place in such condition or manner 
as makes it likely that the person doing so exists by soliciting receiving alms ; 
(c) entering on any private premises for the purpose of soliciting or 
receiving alms ; 
(d) exposing or exhibiting, with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease, whet her 
of a human being or of an animal ; or 
(e) allowing oneself to be used as an exhibit for the purpose 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 manner 
prescribed; 
(2) 'Certified Home' means a home certified by the State Govern 
ment or by any subordinate authority empowered by it in this behalf to be a fit place for the reception of beggars suffering from leprosy or any other infectious or contagio us disease notified in this behalf by the State Government; 
Definitions. 
THE PUNJAB PREVENTION OF BEGGARY ACT, 1971 A 
® 
PUNJAB GOVT GAZ. (EXTRA), MAY 3, 1971 23 
(VAISAKHA 13, 1893 SAKA) 
PART I 
LEGISLATIVE DEPARTMENT 
Notification 
The 3rd May, 1971 
No. 9-Leg./71.—The following Act of the Legislature of the State 
of Punjab received the assent of the President of India on the 20th 
April, 1971, and is hereby published for general information :— 
Punjab Act No. 9 of 1971 
THE PUNJAB PREVENTION OF BEGGARY ACT, 1971 
AN 
ACT 
to provide for the prevention of begging, detention, training and employment 
of beggars and their dependents in Certified Institutions and the custody, 
trial and punishment of beggar of) fenders. 
Be it enacted by the Legislature of the State of Punjab in the Twenty" 
second Year of the Republic of India as follows :— 
on (I) This Act may be called the Punjab Prevention of Beggary Act, 
1971. 
(2) It shall come into force in any area of the State, on such date as 
the State Government may by notification appoint in that behalf for that 
area. 
2. In this Act, unless the context otherwise requires — 
(I) ‘begging’ means— 
(a) soliciting or receiving alms in a public place, whether or not 
under any pretence such as singing, dancing, fortune-telling, 
performing tricks or selling articles ; 
(b) having no visible 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 ; 
(c) entering on any private premises for the purpose of soliciting or 
receiving alms ; 
(d) exposing or exhibiting, with the object of obtaining or extorting 
alms, any sore, wound, injury, deformity or disease, whether 
of a human being or of an animal ; or 
(e) allowing oneself to be used as an exhibit for the purpose 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 manner 
prescribed ; i. 
(2) ‘Certified Home’ means a home certified by the State Govern- 
ment or by any subordinate authority empowered by it in this 
behalf to be a fit place for the reception of beggars suffering from 
leprosy or any other infectious or contagious disease notified in 
this behalf by the State Government ; 
Short title 
and extent, 
Definitions.
Power to 
a 
appear before 
24 
Court. 
3. 
PUNJAB GOVT GAZ. (EXTRA.), MAY 3, 1971 
(VAISAKHA 13, 1893 SAKA) 
(3) 'Certified Institution' means any nstitution which the State 
Government provides and maintains for the detention, training 
and employment of beggars and thcir dependents and includes a 
Certified Home, Special Hone or Work House; 
(4) 'Chief Inspector means the person appointed to be the Chief 
Inspector of Certified Institutions under section 14 ; 
(S) Child' means ajperson below the age of sixteen years ; 
(6) 'Court' means the court of a Magistrate of not less than second class ; 
(7) 'guardian' means a person who looks after or takes care of a 
child in the absence of, or in the event of the death of his parent ; 
(8) "parent' means the father or the mother ofa child ; 
(9) police officer means a police officer not below the rank of an assistant sub-inspector ji 
(10) 'prescribed' means prescribed by rules made under this Act; 
() Probation Officer' means an officer appointed to be a Probation Oficer under section 14 ; 
(12) 'public place' includes a rail way station and any open space to 
which for the time being the public have or are permitted to have an access, whether on payment or otherwise ; 
() Any police officer or other person authorised in this behalf 
requeund by the Disirict Magistrale may arrest without warrant any person who is found begging : begging to 
(13) 'Special Home', means a home notified by the State Govern ment as suitable for the reception of beggars not physically capable of ordinary manual labour but not suffering from leprosy or any other infectious or contagious disease ; 
(14) Work House' means a place notified by the State Government 
as suitable for he reception of beggars physically capable of ordinary manual labour. 
Provided that no person found begging on any premises, not being a public place, shall be so arrested or shall be liable to any proccedings under ihis Act except on a complaint made by the occupier of such premises. 
(2) Such police officer or other person shall take or send the per Son 
so arrested to a court. 
(3) The provisions of section 6l of the Code of Criminal Procedure. 
1898, shall apply to arrests made under this section and the officer-in-charge 
of the Police Station shall cause the arrested person to be kept in the pres 
cribed manner until he is brought before a Courl. 
24 PUNJAB GOVT GAZ. (EXTRA.), MAY 3, 1971 
(VAISAKHA 13, 1893 SAKA) 
(3) ‘Certified Institution’ means any institution which the State 
Government provides and maintains for the detention, training 
and employment of beggars and their dependents and includes a 
Certified Home, Special Home or Work House ; 
(4) ‘Chief Inspector’ means the person appointed to be the Chicf 
Inspector of Certified Institutions under section 14 ; 
(5) ‘Child’ means ajperson below the age of sixteen years ; 
(6) ‘Court’ means the court of a Magistrate of not less than gsecond 
class ; 
(7) ‘guardian’ means a person who looks after or takes carc of a 
child in the absence of, or in the event of the death of his parent ; 
(8) ‘parent’ means the father or the mother of a child ; 
(9) ‘police officer’ means a police officer not below the rank of an 
assistant sub-inspector 4 
(10) ‘prescribed’ means prescribed by rules made under this Act ; 
(11) “Probation Officer’ means an officer appointed to be a Probation 
Officer under section 14 ; 
(12) ‘public place’ (includes a railway station and any open space to 
which for the time being the public have or are permitied to 
have an access, whether on payment or otherwise ; 
(13) ‘Special Home’ means a home notified by the State Govern- 
ment as suitable for .the reception of beggars not physically 
capable of ordinary manual labour but not suffering from 
leprosy or any other infectious or contagious disease ; 
(14) “Work House’ means a place notified by the State Government 
as suitable for the reception of beggars physically capable of 
ordinary manual labour. 
3. ) Any police officer or other person authorised in this behalf 
by the Diswrict Magistrate may arrest without warrant any person who is 
person found cq begging : begging to 
Provided that no person found begging on any premises, not being a 
public place, shallbe so arrested or shall be liable 10 any proceedings under 
this Act except ona complaint made by the occupier of such premises. 
(2) Such police officer or other person shall take or send the person 
so arrested to a court. 
(3) The provisions of section 61 of the Code of Criminal Procedure, 
1898, shall apply to arrests jmade under this section and the officer-in-charge 
of the Police Station shall cause the arrested person to be kept in the pres- 
cribed manner until he is brought before a Courl.
PUNJAB GOVT GAZ. (EXTRA.), MAY 3, 1971 
(VAISAKHA 13, 1893 SAKA) 
4. () Where a person is brought before a Court under section 3, the ummary Court shall make a summary inquiry in the prescribed manner as regards respect inquiry in 
of 
the allegation that he was found begging. 
25 
(2) If the inquiry referred to in sub-section (1) cannot be completed 
forthwith, a court may adjourn it from time to time and order the person to be remanded to such place and custody as may be convenient. 
(3) If on making the inquiry referred to in sub-section (7), the court is 
not satisfied that the person was found begging, it shall order that such person be released forthwith. 
(4) If, on making the inquiry referred to in sub-section (1), the court is 
satisfied that such person was found begging, it shall record a finding that 
the person is a beggar. 
(5) The Court shall order the person found to be a beggar under sub 
section (4) to be detained in a Work House, Special Home or Certified Home 
in accordance with the provisions of section 7 for a period of not less than 
one year and not More than three years : 
Provided that if the court is satisfied from the circumstances of the case 
that such person is not likely to beg again, it may release him after due admonition on a bond for his abstaining from begging being executed, with or without sureties as the court nmay require, by the beggar or any other person whom the court considers suitable. 
(6) In passing an order under this section, the court shall have regard to the following considerations that is to say -
(a) the age and character of the beggar ; 
(6) the circumstances and conditions in which the beggar is living; 
(c) report made by the Probation Oficer; and 
(d) such oher matters as may, in the opinion of the Court, require to be taken into consideration in the interest of the begga. 
(7) The report of the Probation Officer or any other report considered by the court shall be treated as confidential : 
Provided that if such report relates to the character, health or conduct 
of, or the circumstances and conditions in which, the beggar is living, the 
court may, if it thinks expedient, communicate the substance thereof to the 
beggar or, in the case of dependents, to the parent or guardian concerned 
and"may give the beggar or the parent or guardian, as the case may be 
an opportunity of producing evidence which may be'relevant to the matters 
stated in the report. 
(9) Notwithstanding anything in this scctien 
to be a beggar under sub-secrion (4) Is a child who 
persons 
found beg 
ging and 
their de ten 
(8) A copy of the order made under sub-section (5) shall be sent forth 
with by the court to the Chicf Inspector. 
tion. 
when the person found 
Was found begging in 
PUNJAB GOVT GAZ. (EXTRA.), MAY 3, 1971 25 (VAISAKHA 13, 1893 SAKA) 
c 4. (I) Where a person is brought before a Court under section 3, the Simon in ourt shall make a summary inquiry in the prescribed manner as regards podeit? the allegation that he was found begging. is of 
found beg- 
ging and 
their deten- 
tion. 
(2) If the inquiry referred to in sub-section (I) cannot be completed forthwith, a court may adjourn it from time to time and order the person to be remanded to such place and custody as may be convenient. 
(3 If on making the inquiry referred to in sub-section (1), the court is not satisfied that the person was found begging, it shall order that such person be released forthwith. 
(9 If, on making the inquiry referred to in sub-section (I), the court is satisfied that such person was found begging, it shall record a finding that the person is a beggar. 
(5) The Court shall order the person found to be a beggar under sub- section (4) to be detained in a Work House, Special Home or Certified Home in accordance with the provisions of section 7 for a period of not less than one year and not more than three years : 
Provided that if the court is satisfied from the circumstances of the case that such person is not likely to beg again, it may release him after due admonition on a bond for his abstaining from begging being executed, 
with or without sureties as the court may require, by the beggar or any other 
person whom the court considers suitable. 
(6) In passing an order under this section, the court shall have regard 
to the following considerations that is to say :— 
(a) the age and character of the beggar ; 
(b) the circumstances and conditions in which the beggar is living; 
(c) report made by the Probation Officer ; and 
(d) such other matters as may, in the opinion of the Court, require 
to be taken into consideration in the interest of the beggar. 
(7) The report of the Probation Officer or any other report considered 
by the court shall be treated as confidential : CR CR 
[il 
Provided that if such report relates to the character, health or conduct 
of, or the circumstances and conditions in which, the beggar is living, the 
court may, if it thinks expedient, communicate the substance thereof to the 
or, in the case of dependents, to the parent or guardian concerned 
and"may give the beggar or the parent or guardian, as the case may be 
an opportunity of producing evidence which may be'relevant to the matters 
stated in the report. 
(8) A copy of the order made under sub-section (5) shall be sent forth- 
with by the”court to the Chief Inspector. 
m [2 
(9) Nowwithstanding anything in this sccticn when the person found 
10 be a beggar under sub-section (4) 1s a child who was found begging in
beggar. 
26 
Penalty for 5. ()) Whoever having been previously detained in a Certified Institu 
begging after tion in accordance with the provisions of section 4 is found begging. shall on detention as conviction be punishable as is hereinafter in this section provided. 
Power 
dents of 
convicted 
beggars. 
PUNJAB GOVT GAZ. (EXTRA.). MAY 3. 1971 
(VAISAKHA 13, 1893 SAKA) 
any area in which the Bast Punjab Children Act, 1949, is in force, the court 
shall, instead of making any order under sub-section (5) forward the child 
along with the pro ceedings to a juvenile court as defined in clause (i) of 
section 3 of that Act, and the juvenile court may make such further inquiry 
as it may deem fit and pass such sentence or order for the detention of the 
child in a certified school or otherwise as it might have passed if the 
child were a person described in clause (a) of sub-section (/) of section 8 of that 
Act and had been originally tried by it under that section. For the purpose of 
this sub-section the court may, if necessary, cause the beggar to be examined 
by a medical officer. 
of 6. When the court has ordered the detention of a person in a Certified court to de- Institution under section 4 or section 5 it may, after making such inquiry tain depen- as it thinks fit, order any other person who is wholly dependent on such 
(2) When a person is convicted for the first time under sub-section (1): 
the court shall order him to be detained in a Certified Institution for not less 
than three years and not more than seven years and may convert any period of 
such detention not exceeding one year into a sentence of imprisonment ex 
tending to a like period. 
(3) When a person is convicted for the second or subsequent time under 
sub-section (), the court shall order him to be detained for a period of ten years in the Certified Institution and may convert any period of such detention not exceeding two ycars into a sentence of imprisonment extending to a like 
period. 
person to be detained in a Certified Instit ution for a like period: 
Provided that before such an order is made such dependentperson or his 
parent or guardian, as the case may be, shall be given an opportunity of showing cause why it should not be made. 
Report of 7. (1) The court which finds a person to be guilty of an offence of begging 
Medical offi- under section 4 or section 5, shall, before passing any sentence of his committal 
Cer beforo to a Certfied Institution, send such person to the Medical Officer incharge 
committal. of the local civil hospital or to the medical officer attached to the local Work 
House, if any, and call for a report about his age, physical capacity for ordi 
nary manual labour and also whether he is suffering from any in 
fectious or contagious disease. 
(2) If the medical officer certifies that the said person is not a child, is 
physically capable of ordinary manual labour and is not suffering from any infectious or contagious disease, the court shall pass a sentence for committal of such person to a Work House. 
(3) If the medical officer reports that the said person is a child or is physically incapable of ordinary manual labour but is not suffering from any infectious or contagious disease, the court shall pass a sentence for committal of such person to a Special Home : 
Provided that nothing in this sub-section shall apply to a hild to whom sub-section (9) of section 4 applies. 
(4) If the medical officer reports that the said person is suffering from any 
infectious or contagious discase, thc Court shall pass a sentence for committal of such person to a Certified Home, but if there is no such Certified Home for the reception of such persons, the Court may stop further inquiry and relaasa 
him. 
26 PUNJAB GOVT GAZ. (EXTRA), MAY 3, 1971 
(VAISAKHA 13, 1893 SAKA) 
any area in which the East Punjab Children Act, 1949, is in force, the court 
shall, instead of making any order under sub-section (5) forward the child 
along with the proceedings to a juvenile court as defined in clause (i) of 
section 3 of that Act, and the juvenile court may make such further inquiry 
as it may deem fit and pass such sentence or order for the detention of the 
child in a certified school or otherwise as it might have passed if the 
child were a person described in clause (a) of sub-section (1) of section 8 of that 
Act and had been originally tried by it under that section. For the purpose of 
- this sub-section the courf may, if necessary, cause the beggar to be examined V) 
by a medical officer. 
Penalty for 5. (I) Whoever having been previously detained in a Certified Institu- 
a hd tion in accordance with the provisions of section 4 is found begging, shall on 
beggar. conviction be punishable as is hereinafter in this section provided. 
(2) When a person is convicted for the first time under sub-section (1) 
the court shall order him to be detained in a Certified Institution for not less 
than three years and not more than seven years and may convert any period of 
such detention not exceeding one year into a sentence of imprisonment ex- 
tending to a like period. 
(3) When a person is convicted for the second or subsequent time under 
sub-section (I), the court shall order him to be detained for a period of ten 
years in the Certified Institution and may convert any period of such detention 
not Sxesading two years into a sentence of imprisonment extending to a like 
period. 
Power of 6. When the court has ordered the detention of a person in a Certified 
court to de- Institution under section 4 or section 5 it may, after making such inquiry 
jn depen- as it thinks fit, order any other person who is wholly dependent on such 
convicted person te be detained in a Certified Institution for a like period : 
beggars. 
Provided that before such an order is made such dependent person or his 
parent or guardian, as the case may be, shall be given an opportunity of 
showing cause why it should not be made. 
Report of 7. (I) The court which finds a person to be guilty of an offence of begging 
Medical Offi- under section 4 or section 5, shall, before passing any sentence of his committal 
cer before to a Certified Institution, send such person to the Medical Officer incharge 
committal. re the Jocal civil hospital or to the medical officer attached to the local Work 
House, if any, and call for a report about his age, physical capacity for ordi- 
nary manual labour and also whether he is suffering from any in- 
fectious or contagious disease. 
(2) If the medical officer certifies that the said person is not a child, is 
physically capable of ordinary manual labour and is not suffering from any 
infectious or contagious disease, the court shall pass a sentence for committal 
of such person to a Work House. 
(3) If the medical officer reports that the said person is a child or is physically incapable of ordinary manual labour but is not suffering from any 
infectious or contagious disease, the court shall pass a sentence for committal 
of such person to a Special Home : p) 
Provided that nothing in this sub-section shall apply to a child to whom sub-section (9) of section 4 applies. 
(4) 1 the medical officer reports that the said person is suffering from any infectious or contagious disease, the Court shall pass a sentence for committal 
of such person to a Certified Home, but if there is no such Certified Home for 
fe reception of such persons, the Court may stop further inquiry and release im.
PUNJAB GOVT GAZ. (EXTRA.), MAY 3, 1971 
(VAISAKHA 13, 1893 SAKA) 
27 
8. Whoever escapes from a Certified Institution to which he has been Punishment co mmitted on conviction under the provisions of this Act before the expiry of from Certi 
the period for which he has been committed shall be punishable with fine which fied Institu 
may extend to one hundred rupees or with imprisonment which may extend tion. 
to three months. 
9. Whoever employs or causes, any person to solicit or receive alms, or Penalty for employing or whoever having the custody, charge , care of a child, connives at or encourages causing per 
he employment or the causing of a child to solicit or receive alms or whoever sons to beg uses another person as an exhitbit for the purpose of begging, shall on con- or using 
viction be punished with imprisonment for a term which may extend to thr ee them for 
purposes of 
begging. 
10. The provisions of Chapter XLII of the Code of Criminal Procedure, Bonds taken 
under Act 5 
1898, shall, so far as may be, apply to bonds taken under this Act. of 1898. 
escape 
11. For the purposes of appeal and revision under the Code of Criminal Appeals. 
Procedure, 1898, an order of detention under this Act shal] be deemned to be a 
sentence of imprisonment for the same period. 
Power of 
12, If the State Government at any time, of its own motion or on app- state Go lication made to it, is satisfied that a person convicted under section 4 or yernment to 
section 5 and committed to a Certified Institution h¡s been cured of a disease or release from 
is in a fit state of health to earn his living or is otherwise fit to be discharged Certified 
before the expiry of the period for which he has been committed, the State Institutions. 
Government 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 
Inspector. 
13. (1) The State Government may provide and maintain one or more Provisions of Cert ificd 
Certified Institutions at such place or places as it thinks fit, and may certify any Institutions. 
institution to be a Certified Institution for the purposes of this Act. Any such 
Certified Institution may include provision for the teaching of Agricultural, 
Industrial and other pursuits, and for the general education and medical care of 
the inmates. 
(2) Bvery Certified Institution shall be under the charge of a Superin 
tendent. 
14. (1) For carrying our the purposes of this Act, the State Govern ment Appointment Chief 
may appoint a Chief Inspector of Certified Institutions, an Additional Chief o 
Inspector of Certified Institutions, an Inspector and such number of Assistant Inspector 
and 
Inspectors and Probation Oficers as it thinks fit tc assist the Chief Inspector; 
and every person so appointed to assist the Chief Inspector shall have such ofâuthorities. 
the po wers, and perform such of the duties, of the Chief In spector, as the State 
direction of the Chief 
Govern ment directs, but shall act under the 
(2) Every Certified Institution shall, at least once in every six months, be 
inspected by the Chief Inspector. 
other 
15. For every Cortified Institution, the State Govern me nt shall appoint Visiting 
a Visiting Committee in such manner as may be prescribed and assign such Committe. 
powers, uties and functions to the Committee as may be prescribed. 
Provided that, where a local authority has agreed to render such financial 
assistance as the State Govornment may consider p roper in each case, for the 
16. (I) The State Government may, for the whole or any part of the Advisory 
State, constitute an Advisory Committee consisting of such persons, not Committee. 
Ox ceeding twenty-one in number, as it may appoint: 
years but which shall not be less than one yoar. 
order. 
PUNJAB GOVT GAZ. (EXTRA.), MAY 3, 1971 27 
(VAISAKHA 13, 1893 SAKA) 
8. Whoever escapes from a Certified Institution to which he has been Punishment 
co mmitted on conviction under the provisions of this Act before the expiry of [of escape 
the period for which he has been committed shall be punishable with fine which from AC 
may extend to one hundred rupees or with imprisonment which may extend tion. 
to three months. 
9. Whoever employs or causes, any person to solicit or receive alms, or Penalty for 
whoever having the custody, charge , care of a child, connives at or encourages splouss ol 
he employment or the causing of a child to solicit or receive alms or whoever ein A io 
“uses another person as an exhibit for the purpose of bagging, shall on con- or using 
viction be punished with imprisonment for a term which may extend to three _ them for 
© vears but which shall not be less than one year. nt of 
f 10. The provisions of Chapter XLII of the Code of Criminal Procedure, Bonds taken 
1898, shall, so far as may be, apply to bonds taken under this Act. nds At 5 
11. For the purposes of appeal and revision under the Code of Criminal Appeals. 
Procedure, 1898, an order of detention under this Act shal] be deemed to be a 
sentence of imprisonment for the same period. 
12. If the State Government at any time, of its own motion or on app- Set ol 
lication made to it, is satisfied that a person convicted under section 4 Or vernment to 
section 5 and committed to a Certified Institution has been cured of a disease or release from 
is in a fit state of health to earn his living or is otherwise fit to be discharged Certified 
before the expiry of the period for which he has been committed, the State Institutions. 
Government 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. 
13. (I) The State Government may provide and maintain one or more Peayicions « 
Certified Institutions at such place or places as it thinks fit, and may certify any of Coit 
institution to be a Certified Institution for the purposes of this Act. Any such ’ 
Certified Institution may include provision for the teaching of Agricultural, 
Industrial and other pursuits, and for the general education and medical care of 
the inmates. Lo . 
(2) Bvery Certified Institution shall be under the charge of a Superin- 
tendent. } 
14. (I) For carrying out the purposes of this Act, the State Govern ment Appointment 
may appoint a Chief Inspector of Certified Tnstitutions, an Additional Chief of Chief 
Inspector of Certified Institutions, an Inspector and such number of Assistant1 i a 
Inspectors and Probation Officers as it thinks fit tc assist the Chief Inspector; ane os. 
and every person so appointed to assist the Chief Inspector shall have such of 
the powers, and perform such of the duties, of the Chief Inspector, as the State 
Government directs, but shall act under the direction of the Chief 
0 ,. 
* 
. . 
Tnspoo) Every Certified Institution shall, at least once in every six months, be 
inspected by the Chief Inspector. 
ifi ituti i] Il appoint Visiting 
o vary Certified Institution, the State Governme nt shall ) 
2 a Vining Comias in such manner as may be prescribed and assign such Committee. 
o powers, duties and functions to the Committee as may be prescribed. 5 A 
L é f the Advisory State Government may, for the whole or any part 0 A ory 
State % Drs Advisory Committee consisting of such persons, not Committee, 
ex ceeding twenty-one in number, as it may appoint: 
Provided that, where a local authority has agreed to render such financial 
assistance as the State Government may consider p roper in each case, for the
28 
maintenance of Certified Institutions in which beggars from the area subject to the jurisdiction of the local authority are detained, the State Government shall appoint such number of persons as it deems fit on the Advisory Commit tee for such area representing the local authority. 
PUNJAB GOVT GAZ. (EXTRA.), MAY 3, 1971 (VÁISAKHA 13, 1893 SAKA) 
(2) The Advisory Committee constituted under sub-section (1) in any area or any member thereof, may visit at all reasonable times any Certifi Institution, in which beggars from that area are detained, after due notice to the Superintendent of that Institution. 
PoWer 
make rules. 
to 
(3) The Advisory Committee may also 
(a) tender advice as regards management to any Certified Institution through the Chief Inspector or such other officer, as the State Government may specify; 
(b) collect subscriptions towards the recurring as well as non-recurring expenses of any or all Certified Institutions within the local area or one in which beggars from that area are detained, and disburse the collections in the prescribed manner; 
(c) advise the State Government, through the Chief Inspector, as regards the certification of any institution as a Certified Institution or the de-certification of any Certified Institution within the area; 
(d) advise the State Government generally on the working of this Act in that arca and particularly on any point referred to it by the Chief Inspector or any other officer specified by the State 
17. (/) The State Government may, by notification and subjcct to the condition of previous publication, make rules for carrying out the purposcs of this Act. 
(2) In particular, and without prejudice to the generality of the foregoing Power, such rules may provide for 
(a) the manner of authorising a purposc under clause (l) of section 2; 
(b) the manner of keeping persons arrested under sub-section () of section 3; 
(c) the manner of making summary inquiry under sub-section (l) of section 4; 
(d) the manner in which and the place at which the persons sentenced under section 5 shall serve their periods of imprisnment ;of 
Government. 
make rules. 
28 PUNJAB GOVT GAZ. (EXTRA). MAY 3, 197] (VAISAKHA 13, 1893 SAKA) 
maintenance of Certified Institutions in which beggars from the area subject to the jurisdiction of the local authority are detained, the State Government shall appoint such number of persons as itdeems fit on the Advisory Commit tee for such area representing the local authority. 
(2) The Advisory Committee constituted under sub-section (I) in a area or any member thereof, may visit at all reasonable times any Certitill) Institution, in which beggars from that area are detained, after due notice to X the Superintendent of that Institution. 
(3) The Advisory Committee may also— 
(a) tender advice as regards management to any Certified Tnstitution through the Chief Inspector or such other officer, as the State Government may specify; 
() collect subscriptions towards the recurring as well as non-recurring expenses of any or all Certified Institutions within the local area or one in which beggars from that area are detained, and disburse the collections in the prescribed manner; 
(c) advise the State Government, through 
regards the certification of any institution 
or the de- 
the Chief Inspector, as 
as a Certified Tnstitution certification of any Certified Institution within the area; 
(d) advise the State Government generally on the working of this Act in that area and particularly on any point referred to it by the Chief Inspector or any other officer specified by the State Government. 
to 17. (I) The State Government may, by notification and subject to the condition of previous publication, make rules for carrying out the purposes of this Act. 
(2) In particular, and without prejudice to the generality of the foregoing Power, such rules may provide for— 
(a) the manner of authorising a purpose under clause (1) of section 2 ; 
(b) the manner of keeping persons arrested under sub-section (1) ol J section 3; 
[ 
(c) the manner of making summary inquiry under sub-section (I) of section 4; 
(d) the manner in which and (he place at which the persons sentenced under section 5 shall serve their pe riods of imprisnment;of
PUNJAB GOVT GAZ., (EXTRA.), MAY 3, 1971 (VAISAKHA 13, 1893 SAKA) 
(e) the management of Certified Institutions, the detention of persons committed to them and the maintenance, care, treatment and instruction of such persons including al1 matters relating to their diet and accommodation as well as their labour and general con duct ; 
) the powers and duties of the officers appointed under section 14 ; 
29 
(g) the determination of the number of officers and servants to be em ployed under this Act and their salYries and allowances, and other conditions of service and the authority competent to appoint such officers and servants and impose penalties on them 
(h) the discharge of persons from Certified Institutions; 
() the nature, incidents and maximum periods of punishments to be imposed on persons detained in Certified Institutions for breach of any rules or for failure or neglect to accept any employment outside such Institutions which may be secured for them ; 
G) the manner of appointing a Visiting Committee under section 15 
and the powers, duties and functions thereof ; 
(k) the conduct of business by Visiting and Advisory Committees and their Constitution ; and 
() any other manner which has to be or may be prescribed. 
(3) Bvery rule made under this section shall be laid as soon as may be 
after it is made before the House of the State Legislature while it is in session 
for a total period of ten days which may be comprised in one seasion or in 
two successive sessions, and if, before the expiry of the sssion in which it is laid or the session immediately following, the House agrees in making any 
modification in the rule or the House agrees that the rule should not be made, 
the rule shall, thereafter have effect only in such modified form or be of no 
effect, as the case may be, so however, that any such modification or annul 
ment shall be without prejudice to the validity of anything previously done 
under that rule. 
18. () The Punjab Prevention of Beggary Ordinance, 1970 (Punjab Repeal and Ordinance No. 8 of 1970), is hereby repealed. Savings. 
(2) Notwithstanding such repeal anything done or, any action taken under the said Ordinance shall be deemed to have been done or taken under this 
Act as if this Act had commenced on the 21st September, 1970. 
C. S. TIWANA, 
Secretary to Government, Punjab, 
Legislative Department. 
328 L R (P) Govt. Press, Chd. 
PUNJAB GOVT GAZ, (EXTRA), MAY 3, 1971 29 (VATISAKHA 13, 1893 SAKA) 
(e) the management of Certified Institutions, the detention of persons committed to them and th C t e maintenance, care, treatment and instruction of such persons including all matiers relating to their diet and accommodation as well as their labour and general con- duct ; 
(f) the powers and duties of the officers appointed under section 14 ; 
{ i. (2) the determination of the number of officers and servants to be em- } ployed under this Act and their salaries and allowances, and other conditions of service and the authority "on : competent to appoint \ such officers and servants and impose penalties on them ; 
(h) the discharge of persons from Certified Institutions; 
(i) the nature, incidents and maximum periods of punishments to be imposed on persons detained in Certified Institutions for breach of any rules or for failure or neglect to accept any employment outside such Institutions which may be secured for them ; 
(j) the manner of appointing a Visiting Committee under section 15 and the powers, duties and functions thereof 5 
(k) the conduct of business by Visiting and Advisory Committees and their Constitution ; and 
(I) any other manner which has to be or may be prescribed. 
(3) Bvery rule made under this section s hall be laid as soon as may be after it is made before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the sgssion in which it is laid or the session immediately following, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall, thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annul- ment shall be without prejudice to the validity of anything previously done under that rule. - 
18. (I) The Punjab Prevention of Beggary Ordinance, 1970 (Punjab Rapes) snd Ordinance No. 8 of 1970), is hereby repeal vings. 
Notwithstanding such repeal anything done or any action taken under the 2) Notwithstar shall be deemed to have been done or taken under this Act as if this Act had commenced on the 21st September, 1970, 
ta C. S. TIWANA, n 4) Secretary to Government, Punjab, 
Legislative Department. 
328 LR (P) Govt. Press, Chd.

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