Section 22 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
22. Release on licence.
(1)Subject to such conditions as may be prescribed-(a)the Chief Inspector or the Superintendent of the certified institution may at any time grant permission to a person detained in a certified institution to absent himself for short period; and(b)the Chief Inspector may at any time release such person conditionally and issue him a licence therefor.(2)Any licence issued under sub-section (1) shall be in force until the expiry of the term for which the person was ordered to be detained in a certified institution unless sooner revoked.(3)The period during which such person is absent from a certified institution by permission or by licence issued to him under this Section shall, for the purpose of computing his term of detention in a certified institution, be deemed to be part of his detention.
