Section 20(2) in The Haryana Prevention of Beggary Rules, 1972
(2)The Superintendent shall give timely intimation of the probable date of an inmate's release from the Certified 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 inmate's journey, shall be paid by the Superintendent to the relative at the time of the inmate's release. If the relative does not come to take charge of the inmate, the inmate shall be released and paid as provided in Rule 21.
