Section 28(1) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]
(1)The Chief Commissioner may direct any person detained in a Certified Institution to be transferred there from to any Institution of a like nature in any other Part India in respect of which provision similar to that in the Union Territory of Delhi is made by the Government of that part under any law in force therein:Provided that no person shall be transferred under this section to any part of India without the consent of the State Government in the case of a State and the Administrator in the case of a Union Territory.
