Section 23(2) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(2)For the purpose of this Section, the Chief Inspector may, if necessary, cause the released person to be arrested and sent to the nearest receiving centre together with a copy of the order of detention, and thereupon the provisions of sub-section (1) of Section 25 shall, as far as may be, apply.
