Section 24(1) in The Haryana Prevention of Beggary Act, 1971
(1)The State Government may direct any person detained in a Certified Institution to be transferred therefrom to any Institution of a like nature in any other part of India in respect of which provision similar to that in the State of Haryana is made by the State Government of that part under any law in force therein :Provided that no person shall be transferred under this section to any other State without the consent of the Government of that other State.
