Section 21 in The Andhra Pradesh Prevention Of Begging Act, 1977
21. Release on licence
(1)The Chief Inspector may at any time grant permission to a person detained in a certified institution to absent himself for short periods or release him by grating a licence on such terms and conditions as may be prescribed:Provided that in urgent cases, the Superintendent of a certified institution may grant such permission for any period not exceeding fifteen days.(2)Any licence granted under sub-section (1) shall be in force until the expiry of the term for which the person was ordered to be detained in a certified institution unless sooner revoked.(3)The period during which such person is absent from a certified institution during the continuance of a permission or a licence granted to him under sub-section (1) shall for the purpose of computing his term of detention in a certified institution be deemed to be part of his detention.
