Section 23 in Sikkim Prohibition of Beggary Act, 2004
23. Unconditional release.
- At any time after the expiration of three months from the commencement of the release on licence of any person under section 21, the Superintendent may, if he is satisfied that there is a probability that such person will abstain from begging and collecting donation recommend to the State Government his unconditional release. The State Government may, on such recommendation, release such person 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.
