Section 8(2) in The Punjab Prevention of Beggary Rules, 1975
(2)[ The State Government may after completion of Form "B" release any, inmate who, in its opinion, has been of good behaviour and is not likely to beg or employ or cause persons to beg or use them for the purpose of begging and will be able to maintain himself and his dependents by honest means and satisfies the conditions specified in Form "C". In case of persons who is considered unfit for travelling alone, the Superintendent shall give timely intimation of the date of discharge of the inmates from the Certified Institution to his relative so that he may come to the institution on that date and take charge of the inmate. If a relative takes charge of the inmate accordingly, actual II Class Railway Fare or Bus Fare in the case of places not directly connected by rail of the journeys undertaken by the relative, both ways and the inmates return journey shall be paid by the Superintendent to the relative at the time of discharge of the inmate. If no relative comes to take charge of the inmate, the inmate shall be taken to his native place by a guard from the Institution. In the case of persons who are considered fit to travel alone, the person to be discharged may be paid one way II Class Railway Fare or Bus Fare in case of places not directly connected by rail from the place of release to his native place] [Substituted vide Notification No. GSR 23/PA 9/71 Section 17/ Amd (1)79, dated 13.4.1979.].
