Section 26(1) in The Bombay Prevention Of Begging Act, 1959
(1)where it appears to the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] that any beggar detained in a Certified Institution under any order of a court is of unsound mind or a leper, the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may by an order setting forth the grounds of belief that the beggar is of unsound mind or a leper, order his removal to a mental hospital or leper asylum or other place of safe custody, there to be kept and treated as the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] direct during remainder of the term for which he has been ordered to be detained or, if on the expiration of that term it is certified by a medical officer that it is necessary for the safety of the beggar or of others that he should be further detained under medical care or treatment, then until he is discharged according to law.
