Section 20 in Sikkim Prohibition of Beggary Act, 2004
20. Transfer from one Receiving centre of certified institution to another.
(1)Subject to the conditions prescribed, the Superintendent may direct any person detained in a Receiving Centre or Certified Institution to he transferred therefrom to another Receiving 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 Superintendent shall have regard to the medical certificate and the directions, if any, made by the State Government or Court under Section 25
