Section 27 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
27. Release on Licence.
(1)A person detained in a certified institution may be released on licence by the Chief Inspector if in his opinion such person has been of good behaviour and is not likely to beg or employ or cause persons to beg or use them for the purpose of begging and will be able to maintain himself and his dependents by honest means and satisfied the following conditions, namely :-(a)in case he is undergoing the detention for the first time he has resided in the certified institution for not less than one-third of the term of his detention, and in any other case he has resided in the certified institution not less than two-thirds of the term of detention;(b)during one month immediately preceding, the date of release in the case of a first detention, or during three such months in the case of detention for the second or during fix such months in the case of any subsequent detention, he has not been awarded any disciplinary punishment under any of the clauses (iii) to (vi) of Rule 32 :Provided that the Chief Inspector may, in special cases for reasons to be recorded in writing, relax the provisions of clauses (a) and (b).(2)The Superintendent shall give timely intimation of the probable date of an inmate release from the certified institution to his relative and invite the relative to come to the institution on that date and take charge of the inmate. If the relative does not come to take charge of the inmate, the inmate shall be taken to his native place by an employee of the institution.(3)A person detained in a certified institution shall not be released on licence except on the conditions specified as under(i)The licensee shall proceed to and reside there, and may, with the consent of the Chief Inspector, reside at any place until the expiry of the period of his/her detention unless, he/she is released unconditionally or the licence is revoked earlier;(ii)The licensee shall find regular employment within a period of one month from the date of his/her release and shall obey such instructions as he/she may receive from the Chief Inspector with regard to punctual and regular attendance at employment or otherwise;(iii)The licensee shall abstain from begging or employing or causing persons to beg or using them for the purpose of begging;(iv)The licensee shall lead a sober and industrious life to the satisfaction of the Chief Inspector;(v)The licensee shall abide by the instructions of the supervising Probation Officer;(vi)In the event of his/her committing a breach of any of the above conditions, the licence shall be revoked and thereupon the licensee shall be liable to be detained in a Certified Institution till the expiry of the term for which he/she had been ordered to be detained by the Court;(vii)The Chief Inspector shall be the sole judge as to whether a breach of any condition of this licence has taken place;(viii)The person shall be required to acknowledge the above conditions in the following manner :-"I hereby acknowledge that I am fully aware of the above conditions which have been read over/explained to me and that I accept the same.Signature or thumbimpression of Licensee(ix)Certified that the conditions specified above have been read over/explained to (name.......) and that the licensee has accepted them and that he/she has been released accordingly on the.............20....Signature of Superintendent.
