Section 38(3) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
(3)On the day of discharge, the inmate's state of health shall be recorded by the Superintendent in the Inmate's Register. He shall compare the entries in the warrant of committal with those in the Register and shall satisfy himself that they are agree and that the term of the inmate has been duly served. He shall then sign the endorsement for discharge on the warrant, certifying to the due expiry of the term. The belonging of the inmate shall be handed-over to her and the details recorded in the appropriate column in the Inmate's Register. The inmate shall be given food for the day before she is discharged. The inmate shall if necessary be provided with suitable clothing.
