Section 40 in The Maharashtra Borstal Schools Rules, 1965
40. General provisions regarding release on licence.
(1)No inmate shall be sent out from a Borstal school without his consent, and no inmate shall be licensed, unless the conditions of the licence are personally explained to him by the Principal and are accepted by him. The fact that the conditions are explained to the inmate and are accepted by him shall be certified on the licence by the Principal.(2)On the suspension or revocation of the licence, the licensee shall return to the Borstal school named in the order of suspension or revocation on or before the date specified in the said order.(3)If an inmate to whom a licence has been granted becomes unfit or incapacitated to leave the school, whether due to disease or otherwise, his licence shall be cancelled by the Inspector-General, unless in the opinion of the Visiting Committee, his unfitness or incapacity is of a temporary nature in which case the licence shall be kept pending with the Principal.(4)The Principal in such cases, shall obtain the opinion of the District Probation Officer regarding the suitability for discharge on licence or parole, as well as of his surety and place it before the Inspector-General.(5)If at any time during the period of licence, a Probation Officer under whose care an inmate is placed is of the opinion that the inmate has not made any efforts to show progress in his work or finds that his conduct is not satisfactory, he shall immediately report the matter to the Principal who shall immediately report to the Inspector-General for his orders.(6)Unless especially recommended by the Principal and the Visiting Committee, no inmate who escaped or attempted to escape from a Borstal school or from an employer shall be released on licence.(7)Every inmate shall, for a period of one year from the date of his discharge from the school excluding the period under licence, be under the supervision of such society or person (being the Probation Officer), as may be approved by the Inspector-General and while under supervision he shall be under an obligation to comply with such requirements as may be specified. Such society or person shall send a half-yearly report on the conduct and work of the ex-inmate to the Principal of the Borstal school.(8)A register of licences shall be maintained by the Principal, and shall be laid before the Visiting Committee at least once in every two months.
