Section 19 in The Tamil Nadu Prevention Of Begging Act, 1945
19. Parole.—
(1)Subject to such conditions as may be prescribed, the Commissioner of Police in the City of Chennai and the Superintendent of Police elsewhere may, at any time, grant permission to a person detained in a work-house or a special home to absent himself for such period as may be specified.(2)The period during which such person is absent from a work-house or a special home during the continuance of a permission granted to him under this Section shall, for the purpose of computing his term of detention in a work-house or a special home, be deemed to be part of his detention.
