Section 22(2) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(2)Subject to such conditions as may be prescribed, a licence issued under sub-section (1) may at any time be revoked and there upon the person released on such licence shall surrender and in case of default shall be arrested and sent to a Certified Institution for detention until the expiry of the term for which he had been ordered to be detained under section 10 or section 12.
