Section 16(5) in The Haryana Prevention of Beggary Rules, 1972
(5)The amount earned by way of gratuities shall be kept with the Superintendent who shall credit the total amount in the nearest Post Office in Savings account for each inmate. An inmate may spend out of the money at his credit such amount and on such articles, as the Superintendent may consider to be reasonable. On the release of an inmate, the balance, if any, left in his account shall be handed over to him and the account closed.
