Section 14(4) in The Haryana Prevention of Beggary Rules, 1972
(4)If any inmate fails to return to the Reception Centre or Certified Institution at the expiry of the period permitted under sub-rule (1) or when recalled under sub-rule (2) the Superintendent shall report the matter to the Chief Inspector and any Police Officer may, on the application in writing of such Superintendent of Chief Inspector, arrest the intimate without warrant and send him back to the Reception Centre or the Certified Institution as the case may be.
