Section 23(1) in The Haryana Prevention of Beggary Act, 1971
(1)Where it appears to the State Government that any beggar detained in a Certified Institution under any order of a Court is of unsound mind or is a leper, the State Government may by any order setting forth the grounds of belief that the beggar is of unsound mind or a leper order his removal to a mental hospital or leper asylum or other place of safe custody, there to be kept and treated as State Government directs during the remainder of the term for which he has been ordered to be detained or, if on the expiration of that term it is certified by a medical officer that it is necessary for the safety of the beggar or of others that he should be further detained under medical care or treatment, he should be detained until he is discharged according to law.
