Section 27(3) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(3)A person detained in a certified institution shall not be released on licence except on the conditions specified as under(i)The licensee shall proceed to and reside there, and may, with the consent of the Chief Inspector, reside at any place until the expiry of the period of his/her detention unless, he/she is released unconditionally or the licence is revoked earlier;(ii)The licensee shall find regular employment within a period of one month from the date of his/her release and shall obey such instructions as he/she may receive from the Chief Inspector with regard to punctual and regular attendance at employment or otherwise;(iii)The licensee shall abstain from begging or employing or causing persons to beg or using them for the purpose of begging;(iv)The licensee shall lead a sober and industrious life to the satisfaction of the Chief Inspector;(v)The licensee shall abide by the instructions of the supervising Probation Officer;(vi)In the event of his/her committing a breach of any of the above conditions, the licence shall be revoked and thereupon the licensee shall be liable to be detained in a Certified Institution till the expiry of the term for which he/she had been ordered to be detained by the Court;(vii)The Chief Inspector shall be the sole judge as to whether a breach of any condition of this licence has taken place;(viii)The person shall be required to acknowledge the above conditions in the following manner :-"I hereby acknowledge that I am fully aware of the above conditions which have been read over/explained to me and that I accept the same.Signature or thumbimpression of Licensee(ix)Certified that the conditions specified above have been read over/explained to (name.......) and that the licensee has accepted them and that he/she has been released accordingly on the.............20....Signature of Superintendent.
