Section 26(5) in The Delhi Prevention Of Begging Rules, 1960
(5)The Chief Inspector may at any time, at the desire of the person or Society with whom or under whose supervision an inmate is licensed to live, by order in writing, revoke the licence and order the inmate to return to the Certified Institution. If the inmate fails to return to the Certified Institution, the Chief Inspector may, if necessary, call for the papers, deal with the case himself, and make such orders as he thinks fit in the interest of the inmate, including the orders for the arrest of the inmate and causing him to be placed before the court or taken back to the Certified Institution.
