Section 9 in Bihar Prevention of Beggary Act, 1951
9. Release of a person sentenced under Section 5 or 6 and committed to a Work House, Special Home or Certified Home.
- If the State Government, at any time, of its own motion or on application is satisfied that a person convicted under Section 5 or 6 and committed to Work House or a Special Home or a Certified Home has been cured of a disease or is in a fit state of health to earn his living or is otherwise fit to be discharged before the expiry of the period for which he has been committed, the State Government may, by order direct that the person so detained shall be released subject to such restrictions and conditions, if any, as may be specified in the order.
