Section 22(2) in The Haryana Prevention of Beggary Act, 1971
(2)When any such person has also been sentenced to imprisonment under sub- section (3) of Section 5, or Section 17, 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 a copy of the order of detention to the nearest Reception Centre, and thereupon the provisions of sub-section (1) shall apply.
