Section 21(4) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(4)Subject to the provisions of this section where the removal of a beggar due to unsoundness of mind or leprosy is immediately necessary, it shall be open to the superintendent of a Certified Institution to proceed in the prescribed manner until such time as the order of the State Government or any other person authorised in that behalf can be obtained, as aforesaid.
