Section 28(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(1)The State Government may direct any person detained in a certified institution to be transferred therefrom to any institution of a like nature in any other part of India in respect of which provisions similar to that in the State of Madhya Pradesh is made by the State Government of that part under any law in force therein :Provided that no person shall be transferred under this Section to other State without the consent of the Government of that other State.
