Section 10A(2) in The Tamil Nadu Prevention Of Begging Act, 1945
(2)The leper detained under sub-section (1) may be released on any one of, or more of the following grounds, namely:—(i)if a qualified medical officer certified that the person detained has been fully rehabilitated;(ii)if any person, whom the Magistrate considers suitable, execute a bond with or without sureties, as the Magistrate may require making himself responsible for the housing, medical treatment and maintenance of such person and for preventing him from begging or being used for the purpose of begging;(iii)on such other ground as may be prescribed.
