Section 21 in Sikkim Prohibition of Beggary Act, 2004
21. Release on licence.
- Subject to such conditions as are prescribed -(a)the Superintendent of the Certified Institution may at any time grant permission to a person detained in a Certified Institution to absent himself for short periods and.(b)the Superintendent may at any time release such person conditionally and issue him a licence therefor.(2)Any such licence shall be in force until the expiry of the term for which the person was ordered to be detained in a Certified Institution unless sooner revoked.(3)The period during which such 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.
