Section 16(2) in Telangana Prevention of Begging Act, 1977
(2)When any such person has been sentenced to imprisonment, 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 the copy of the order of detention to the nearest certified institution.
