Section 11 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
11. Leaving the Rehabilitation Home permanently.
- Any adult person admitted to the Rehabilitation Home and registered therein and having equipped with suitable training and means to earn his livilihood shall have the liberty to exit or leave permanently therefrom after giving an undertaking in writing that he shall not indulge in begging anywhere in the State.Chapter-IV Service Organization
