Section 16(1) in The Karnataka Prohibition Of Beggary Act, 1975
(1)On a report from the officer-in-charge of any institution that a person has left such institution in contravention of section 15, any police officer or such other officer as may be authorised by Government in this behalf, shall arrest such person without a warrant and inform him of the grounds for such arrest and remove him immediately to the institution which he had left.
