Section 22(3) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(3)The period during which any person is absent from a Certified Institution by permission or by licence as aforesaid shall, for the purpose of computing his term of detention in a Certified Institution, be deemed to be part of his detention.Notwithstanding anything contained in the foregoing provisions, the State Government may, if it is satisfied that a person detained in a Certified Institution will abstain from begging, direct at any time that he shall be released unconditionally and thereupon the term for which such person had been ordered to be detained in a Certified Institution shall be deemed to have expired.
