Section 31 in The Delhi Prevention Of Begging Rules, 1960
31. Payment of gratuity to inmates and outside work.
(1) With a view to encouraging steady behavior and application to the training provided, the Chief Commissioner may, by order in writing, provide for the payment of gratuities to such inmates at such rates and in such manner as may be specified in the order.(2)An inmate may spend out of the balance at his credit such amount and on such articles either from the institutions canteen or otherwise 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 ledger closed.(3)The Superintendent may allow an inmate to work outside subject to his crediting an amount equal to 50 per cent of his earning or 75 nP. per day, whichever is less, to the nearest Government Treasury as a contribution for his stay.
