Section 8 in The Jammu And Kashmir Prevention Of Beggary Act, 1960
8. Release
If the Government at any time, of its own motion, or an application, is satisfied that a person convicted under section 5 or 6 and committed to a Sick Home, a Beggar's Home or a Children's Home has been cured of 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 Government may by order direct that the person so detained be released subject to such restrictions and conditions, if any, as may be specified in the order.
