Section 26 in The Delhi Prevention Of Begging Rules, 1960
26. Release on licence.
(1) A person detained in a Certified Institution may be released conditionally on licence in Form D by the Chief Inspector if in his opinion such person has been of good behavior and is not likely to beg or employ or cause persons to beg or use hem for the purposes of begging and will be able to maintain himself and his dependents, if any, by honest means and satisfies the following conditions, namely:-(a)in case he is undergoing detention for the first time, he has resided I the Certified Institution for not less than one-third of the term of his detention, and in any other case, he has resided I the Certified Institution for not less than two-thirds of the term of detention.(b)during one month immediately preceding the date of release in the case of a first detention, three such months in the case of detention for the second time and six such months in the case of any subsequent detention, he must not have been awarded an disciplinary punishment for breach of rules, other than specified in clauses (i) and (ii) of rule 33.Provided that the Chief Inspector may, in special cases, for reason to be recorded in writing, relax the provisions of clauses (a) and (b).(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.(3)In suitable case of release of inmates on licence, the Chief Inspector may keep inmate under supervision and may impose such conditions as he deems fit for weaning the inmate from the life of begging.(4)A person detained in a Certified Institution shall not be released on licence by the Chief Inspector under sub-section (1) 22 except on the conditions specified in Form D.(5)The Chief Inspector may at any time, at the desire of the person or Society with whom or under whose supervision an inmate is licensed to live, by order in writing, revoke the licence and order the inmate to return to the Certified Institution. If the inmate fails to return to the Certified Institution, the Chief Inspector may, if necessary, call for the papers, deal with the case himself, and make such orders as he thinks fit in the interest of the inmate, including the orders for the arrest of the inmate and causing him to be placed before the court or taken back to the Certified Institution.
