Section 22(2) in The Karnataka Prohibition Of Beggary Act, 1975
(2)The Chairman of the Central Relief Committee may, direct any person detained in a relief centre in the State to be transferred therefrom to any institution of a like nature in any other State in India to be detained therein under the provisions of law similar to this Act in force in that State:Provided that no person shall be transferred under this section to any other State without the consent of the Government of such State.
