Section 12 in The Haryana Prevention of Beggary Act, 1971
12. Power to release.
- If the State Government at any time, of its own motion or on application made to it, is satisfied that a person convicted under Section 4 and Section 5 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, the State Government may 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.
