Section 22 in The Maharashtra Prevention Of Begging Act, 1959
22. Release on licence.
(1)Subject to such conditions as are 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 periods, and(b)the Chief Inspector may at any time release such person conditionally and issue him a licence therefor.(2)Any such licence 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 as aforesaid shall, for the purpose of computing his term of detention in a Certified Institution, be deemed to be part of his detention.
