Section 26(2) in The Bombay Prevention Of Begging Act, 1959
(2)Where it appears to the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] that the beggar has ceased to be of unsound mind, or is cured of leprosy, the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] shall, by an order direct to the person having charge of the beggar if still liable to be kept in custody to send him to the Certified Institution from which he was removed or if the beggar is no longer liable to be kept in custody order him to be discharged.
