Section 28(1) in The Goa, Daman and Diu Prevention of Begging Act, 1972
(1)The Government may direct any person detained in a Certified Institution to be transferred therefrom to any Institution of a like nature in any other part of India in respect of which provision similar to that in the Union territory of Goa, Daman and Diu 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 Central Government in the case of any Union territory.
