Section 20 in The Uttar Pradesh Prohibition Of Beggary Act, 1975
20. Arrest of person escaping from Certified Institution
Any person who leaves a Certified Institution without the permission of the Superintendent thereof or any other lawful excuse, or fails to return after the expiry of the period of absence permitted under this Act, may be arrested by any police officer without warrant or by an officer of the Certified Institution authorised in this behalf by the State Government and shall be sent back to the Certified Institution.
