Section 17 in The Haryana Prevention of Beggary Act, 1971
17. Disciplinary imprisonment.
- Without prejudice to any disciplinary action that may be taken under the section immediately preceding, the Chief Inspector, the Inspector or Superintendent may report to the Court the case of any person detained in a Certified Institution who wilfully disobeys or neglects to comply with any rule referred to in that section; and the Court may thereupon, if satisfied that the said person has wilfully disobeyed or neglected to comply with any such rule, convert the balance of the period of his detention in a Certified Institution or part thereof into a term of imprisonment.
