Section 22 in The Uttar Pradesh Prohibition Of Beggary Act, 1975
22. Temporary or unconditional release before expiration of the period of detention
(1)Subject to such conditions as may be prescribed, the State Government or any other person authorised in this behalf may at any time grant permission to a person detained in a Certified Institution to absent himself for short periods or may at any time release such person conditionally and issue him a licence therefor.(2)Subject to such conditions as may be prescribed, a licence issued under sub-section (1) may at any time be revoked and there upon the person released on such licence shall surrender and in case of default shall be arrested and sent to a Certified Institution for detention until the expiry of the term for which he had been ordered to be detained under section 10 or section 12.(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.
