Section 25(1) in The Goa, Daman and Diu Prevention of Begging Act, 1972
(1)Subject to the provisions of sub-section (2), when a person has been ordered to be detained in a Certified Institution under section 5 or section 6 or section 9, the Court which ordered the detention shall forthwith forward him to the nearest Receiving Centre with a copy of the order of detention and the person shall thereupon be handed over into the custody of the Superintendent or In-charge of the Receiving Centre and shall be detained in the Receiving Centre until he is sent therefrom to a Certified Institution.
