Section 19 in The Haryana Prevention of Beggary Act, 1971
19. Transfer from one Reception Centre or Certified Institution to another.
(1)Subject to conditions prescribed, the Chief Inspector may direct any person detained in a Reception Centre or Certified Institution to be transferred therefrom to another Reception Centre or Certified Institution in the State :Provided that the total period of detention of such person shall in no case be increased by such transfer.(2)In directing such transfer the Chief Inspector shall have regard to the medical certificate and the directions, if any, made by the State Government, or Court under Section 23.
