Section 21(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(1)The Chief Inspector may, subject to such conditions as may be prescribed, 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, as the case may be :Provided that the total period of detention of such person shall in no case be increased by such transfer.
