15. [ Power to release on licence. [Substituted by the Andhra Pradesh Extension of Laws Act, 1958 (Act XXIII of 1958).]
(1)Subject to the prescribed conditions the Inspector-General may, on the recommendation of the Visiting Committee, at any time, after the expiration of six months from the commencement of the detention of an offender in a Borstal School, if he is satisfied that there is a reasonable probability that the offender will abstain from crime and lead a useful and industrious life, discharge him from the Borstal school and grant him a written licence permitting him to live under the supervision and authority of such,-(a)officer of the State Government;(b)secular institution;(c)religious society; or(d)responsible person;as may be approved by the Inspector-General and willing to take charge of the offender.(2)The Inspector-General may, subject to the prescribed conditions, discharge any offender who had been previously granted a licence but whose licence was subsequently revoked under section 17 and grant him a fresh written licence and in such case the provisions of this Act shall apply as if such fresh licence had been granted under sub-section (1).(3)A licence under this section shall be in force until the expiration of the term for which the offender was ordered to be detailed in a Borstal school, unless sooner revoked or forfeited.]
