Section 23 in The Andhra Pradesh Prevention Of Begging Act, 1977
23. Power to release
If the Government at any time, of their own motion or on application made to them, are satisfied that a person convicted under Section 6 or Section 27 and committed to a certified institution, has been cured of the disease or is in a fit state of health to earn his living or is otherwise fit to be discharged before the expiry of the period for which he has been committed, they, by order, direct that the person so detained shall be released subject to such restrictions and conditions, if any, as may be specified in the order.
