Section 20(1) in The Haryana Prevention of Beggary Rules, 1972
(1)The Chief Inspector may release a person detained in a Certified Institution on a licence in Form "D" and subject to the conditions specified therein, if in the opinion of the Chief Inspector such person has been of good behaviour and is not likely to beg or employ or cause persons to beg or use them for the purpose of begging and will be able to maintain himself and his dependants by honest means and satisfies the following conditions, namely :-(a)in case he is undergoing detention for the first time, he has resided in the Certified Institution for not less than one-thirds of the term of his detention; and in any other case he has resided in the Certified Institution for not less than two-thirds of the term;(b)during one month immediately preceding the date of release in the case of a first detention, three months in the case of detention for the second time, and six months in the case of any subsequent detention, he has not been awarded any disciplinary punishment under the provisions of the clauses (iii) to (vii) of Rule 22 :Provided that the Chief Inspector may in special cases, for reasons to be recorded in writing, relax the provision of clauses (a) and (b).
