Section 7 in The Haryana Prevention of Beggary Rules, 1972
7. Persons remanded by court to and those detained in Reception Centre to be kept separate.
- A person received in Reception Centre on being remanded by a Court shall, as for as possible, be kept in such centre apart from persons undergoing a term [of] [See Legislative supplementary Part III, dated the 24th February, 1976.] detention therein and shall be allowed all reasonable facilities in connection with the hearing of his case.
