Section 26(2) in The Delhi Prevention Of Begging Rules, 1960
(2)The Superintendent shall give timely intimation of the probable date of an inmates release from the Institution to his relative and invite the relative to come to the institution on that date and take charge of the inmate. If the relative takes charge of the inmate accordingly, actual expenses of the journey undertaken by the relative both ways and of the inmates return journey shall be paid by the Superintendent to the relative at the time of the inmates release after dueVerification of the relationship between the inmate and the said relative. If the relative does not come to take charge of the inmate, the inmate shall be taken to his native place by a care-taker from the institution.
