Section 23(3) in The Haryana Prevention of Beggary Act, 1971
(3)The provisions of Section 31 of the Indian Lunacy Act, 1912, and the provisions of Section 14 of the Lepers Act, 1898, shall apply to every beggar confined in a mental hospital or leper asylum under sub-section (1) after the expiration of the period for which he was ordered to be detained; and the time during which a beggar is confined in a mental hospital or leper asylum under that sub-section shall be reckoned as part of the period for which he may have been ordered by the Court to be detained:Provided that where the removal of a beggar due to unsoundness of mind or leprosy is immediately necessary, it shall be open to the authorities of the institution in which the beggar is detained to apply to a Court having jurisdiction under the Indian Lunancy Act, 192 or the Lepers Act, 1898, as the case may be, for an immediate order of his committal to a mental hospital or a leper asylum.
