Section 20 in The Haryana Prevention of Beggary Act, 1971
20. Release on licence.
(1)Subject to such conditions as may be prescribed -(a)the Chief Inspector or the Superintendent of the Certified Institution may at any time grant permission to a person detained in a Certified Institution to absent himself for short periods, and(b)the Chief Inspector may at any time release such person conditionally and issue him a licence therefor.(2)Any such licence 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 by permission or by licence as aforesaid, shall, for the purpose of computing his term of detention in a Certified Institution, be deemed to be part of his detention.
