Section 23(2) in The Haryana Prevention of Beggary Act, 1971
(2)Where it appears to the State Government that the beggar has ceased to be of unsound mind, or is cured of leprosy, the State Government shall, if he is no longer liable to be kept in custody, order him to be discharged. In case the beggar is still liable to be kept in custody the State Government shall, by an order directed to the person having charge of the beggar, send him to the Certified Institution from which he was removed.
