Section 25(3) in Sikkim Prohibition of Beggary Act, 2004
(3)The provisions of section 40 of the Mental Health Act, 1987, shall apply to every beggar and offenders confined in mental hospital under sub-section (1) after the expiration of the period for which he was ordered to be detained and the time during which a beggar and offenders is confined in a mental hospital under that sub-section shall be reckoned as part of the period for which he may have been ordered by the Court to be detained:Provided that where the removal of a beggar and offenders due to unsoundness of mind is immediately necessary, it shall be open to the authorities of the Institution in which the beggar and offenders is detained to apply to a Court having jurisdiction under the Mental Health Act, 1987, for as immediate order of committal to a mental hospital until such time and the orders of the State Government can be obtained in the matter.]
