Section 20 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
20. Disciplinary imprisonment.
(1)Without prejudice to any disciplinary action that may be taken under Section 19, the Chief Inspector, the Inspector or Superintendent may report to the Court, the case of any person detained in a certified institution who habitually or wilfully disobeys or neglects to comply with any rule referred to in Section 19 and the Court may thereupon, if satisfied that the person has wilfully disobeyed or neglected to comply with any such rule, convert the balance of the period of his detention in a certified institution or part thereof into a term of imprisonment.(2)The sentence of imprisonment ordered under sub-section (1) shall be executed in the same manner as a sentence passed under Section 6.
