Section 27(1) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(1)A person detained in a certified institution may be released on licence by the Chief Inspector if in his opinion such person 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 satisfied the following conditions, namely :-(a)in case he is undergoing the detention for the first time he has resided in the certified institution for not less than one-third of the term of his detention, and in any other case he has resided in the certified institution not less than two-thirds of the term of detention;(b)during one month immediately preceding, the date of release in the case of a first detention, or during three such months in the case of detention for the second or during fix such months in the case of any subsequent detention, he has not been awarded any disciplinary punishment under any of the clauses (iii) to (vi) of Rule 32 :Provided that the Chief Inspector may, in special cases for reasons to be recorded in writing, relax the provisions of clauses (a) and (b).
