Section 16(1) in The Andhra Pradesh Prevention Of Begging Act, 1977
(1)Subject to the provisions of sub-section (2) when a person has been ordered to be detained in a certified institution under Section 6, the Court which ordered the detention shall forthwith forward him to the nearest certified institution with a copy of the order of detention and the person shall thereupon be handed over to the custody of the Superintendent of the institution, who shall detain him in the institution.
