Section 27 in The Bombay Prevention Of Begging Act, 1959
27. Arrest of person escaping from Receiving Centre or Certified Institution.
- Any person who leaves a Receiving Centre or a Certified Institution without the permission of the Superintendent thereof, or fails to return thereto after the expiry of the period of absence permitted under sub-section (1) of section 22, may be arrested by any police officer without warrant or by an officer of the Receiving Centre or Certified Institution authorities authorised in this behalf by the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] and send back to the Receiving Centre or Certified Institution, as the case may be.
