Section 25(1) in Sikkim Prohibition of Beggary Act, 2004
(1)Where it appears to the State Government that any beggar and offenders detained in a Certified Institution under any order of a Court is of unsound mind, the State Government may by an order setting forth the grounds of belief that the beggar and offenders is of unsound mind, order his removal to a mental hospital or other place of safe custody, to be kept and treated as the State Government may direct during the remainder of the term for which he has been ordered to be detained or, if on the expiration of that term it is certified by a Medical Officer that it is necessary for the safety of the Beggar and Offenders or of others that he should be further detained under medical care or treatment, then until he is discharged according to law.
