Section 25(1) in The Delhi Prevention Of Begging Rules, 1960
(1)The Chief Inspector may direct that any person detained in a Receiving Centre or Certified Institution shall be transferred to another Receiving Centre or Certified Institution subject to the following conditions, namely:-(i)every such direction shall be issued with due regard to the accommodation available;(ii)no such direction shall be issued except on-(a)a report from the Medical Officer recommending the transfer of such person on medical or hygienic grounds, or(b)a direction given by a court, or(c)a report from the Superintendent recommending transfer in the interest of discipline or for other reasons.
