Section 6 in The Punjab Prevention of Beggary Rules, 1975
6. Manner in which and the place at which the person sentenced under section 5 shall serve their periods of imprisonment.
- Section 17(2)(d). The person whose period of detention in a Certified Institution is converted to imprisonment under section 5 shall be lodged in a Jail as an ordinary prisoner to serve the period of his imprisonment so converted during the period of imprisonment, he shall be provided with such education training or work as the Chief Inspector may recommend from time to time, provided arrangements for such education, training or work exist or can easily be made in the jail. The Officer-in-charge of the Jail shall, however, ensure that, so far as may be practicable, such person is kept apart from and is not allowed to mix with criminals.(2)After the sentence of imprisonment is fully served the Officer-in- charge of the Jail shall, if detention in a Certified Institution for any period- still remains to be undergone by such person, forward him forthwith, together with the copy of the order of detention, to nearest Certified Institution. The person shall thereupon be handed over to the Superintendent.
