Section 14(1) in The Delhi Prevention Of Begging Rules, 1960
(1)On a court making an order other than an order of detention in respect of any person, his money and valuables and such of his articles as are not destroyed or disposed of, together with the proceeds of such of his articles as have been sold, shall at the time of his release be handed over to him in the presence of the Superintendent and the Superintendent shall take his signature or thumb impression in the column provided for the purpose in the register maintained under rule 11, in token of his having received such money, valuables, articles and proceeds.
