Section 22(1) in The Haryana Prevention of Beggary Act, 1971
(1)Subject to the provisions of sub-section (2) when a person has been ordered to be detained in a Certified Institution under Section 4, Section 5 or Section 6, the Court which ordered the detention shall forthwith forward him to the nearest Reception Centre with a copy of the order of detention. The person shall thereupon be handed over to custody of the Superintendent of the Reception Centre and shall be detained in the Reception Central until he is sent therefrom to a Certified Institution.
