Section 25 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
25. Procedure on order of detention or sentence of imprisonment.
(1)Subject to the provisions of sub-section (2) when a person has been ordered to be detained in a certified institution under Section 5 or Section 6 or Section 9, the Court which ordered the detention shall forthwith forward him to the nearest receiving centre with a copy of the order of detention. The person shall thereupon be handed over into the custody of the Superintendent of the receiving centre and shall be detained in the receiving centre until he is sent therefrom to a certified institution.(2)If any person against whom an order of detention is passed, as provided in sub-section (1), is also sentenced to imprisonment, the Court shall forward the person along with a warrant and a copy of the order of detention to the jail in which he is to be confined. On the expiry of the sentence of imprisonment, the officer-in-charge of such jail shall, if detention in a certified institution for any period remains to be undergone by such person, forward him forthwith together with a copy of the order of detention to the nearest receiving centre, and thereupon the provisions of sub-section (1) shall, as far as may be, apply.(3)In computing the period for which a person is ordered to be detained in a certified institution, there shall be included the period for which he is detained in a receiving centre under the Section.
