Section 26 in Sikkim Prohibition of Beggary Act, 2004
26. 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 21, may be arrested by any police officer without warrant or by an officer of the Receiving Centre or Certified Institution authorized in this behalf by the State Government and sent back to the Receiving Centre or Certified Institution, as the case may be.
