Section 25(2) in Sikkim Prohibition of Beggary Act, 2004
(2)Where it appears to the State Government that the beggar and offenders has ceased to be of unsound mind, the State Government shall, by an order directed to the person having charge of the beggar and offenders if still liable to be kept in custody and send him to the Certified Institution from which he was removed or if the beggar and offender is no longer liable to be kept in custody, order him to be discharged.
