Section 24 in The Maharashtra Prevention Of Begging Act, 1959
24. Unconditional release.
At any time after the expiration of three months from the commencement of the release on licence of any person under section 22, the Chief Inspector may, if he is satisfied that there is a probability that such person will abstain from begging, recommended to the State Government his unconditional release. The State Government may on such recommendation release such person unconditionally, and thereupon the term for which such person had been ordered to be detained in a Ceritified Instititution shall be deemed to have expired.
