Section 14 in The United Provinces Borstal Act, 1938
14. Power to release on licence
Subject to any general or special directions of the State Government the Visiting Committee with the sanction of Director of Borstal Institution, may at any time after the expiration of six months, or in the case of females three months from the commencement of the term of detention, if satisfied that the inmate is likely to abstain from crime, and to lead a useful and industrious life, by licence permit him to be discharged from the Borstal Institution on condition that he be placed under the supervision or authority of such servant of the Government or such secular institution or such person or religious society belonging to the same religion as the inmate named in the licence who may be willing to take charge of him. A licence granted under this section shall be in force until the term for which the inmate was ordered to be detained has expired unless sooner suspended, revoked or forfeited.
