Section 21 in The Maharashtra Prevention Of Begging Act, 1959
21. Transfer from one Receiving Centre or Certified Institutions to another.
(1)Subject to conditions prescribed, the Chief Inspector may direct any person detained in a Receiving Centre or Certified Institution to be transferred therefrom to another Receiving Centre or Certified Institution in the State:Provided that the total period of detention of such person shall in no case be increased by such transfer.(2)In directing such transfer the Chief Inspector shall have regard to the medical certificate and the directions, if any, made by the State Government or court under section 26.
