Section 6(2) in The Punjab Prevention of Beggary Rules, 1975
(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.
