Section 21 in The Haryana Prevention of Beggary Act, 1971
21. Revocation of licence.
(1)Subject to such conditions as may be prescribed, the Chief Inspector may at any time revoke licence issued under Section 20, and thereupon the released person shall be detained in a Certified Institution until the expiry of the term for which he had been ordered to be detained.(2)For the purpose of this section the Chief Inspector may, if necessary, cause the released person to be arrested and sent to the nearest Reception Centre together with a copy of the order of detention, and thereupon the provisions of sub-section (1) of Section 22 may apply.
