Section 22 in The Haryana Prevention of Beggary Act, 1971
22. 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 4, Section 5 or Section 6, the Court which ordered the detention shall forthwith forward him to the nearest Reception Centre with a copy of the order of detention. The person shall thereupon be handed over to custody of the Superintendent of the Reception Centre and shall be detained in the Reception Central until he is sent therefrom to a Certified Institution.(2)When any such person has also been sentenced to imprisonment under sub- section (3) of Section 5, or Section 17, the Court passing the sentence of imprisonment shall forthwith forward a warrant to a jail in which he is to be confined and shall forward him to such jail with the warrant together with a copy of the order of detention. After the sentence of imprisonment is fully executed, the officer executing it 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 Reception Centre, and thereupon the provisions of sub-section (1) shall 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 Reception Centre under this section.
