Section 22 in Sikkim Prohibition of Beggary Act, 2004
22. Revocation of licence.
(1)Subject to such conditions as are prescribed, the Superintendent may, at any time revoke a licence issued under Section 21 and thereupon the released person shall be detained in a Certified Institution until the expiry of the date for which he had been ordered to be detained.(2)For the purpose of this section, the Superintendent may, if necessary, cause the released person to be arrested and sent to the nearest Receiving centre together with a copy of the order of detention, and thereupon the provisions of sub-section (1) of Section 24 shall as far as may be practicable apply.
