Section 17(ii) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
(ii)Notwithstanding anything contained in sub-rule (i), no female inmate of an institution shall be discharged or given in marriage or entrusted to the care of any other person unless such female has made a declaration before the licensing authority or officer specified by it in this behalf, that she consents to such discharge, marriage or entrustment, as the case may be.
