Section 21 in The Haryana Prevention of Beggary Rules, 1972
21. The discharge of person from Certified Institution.
- A detained person released after the completion of detention period in the Certified Institution shall be given :(a)fare from the place of release to his home;(b)the clothes (excluding bedding) issued to the inmate during the period of his detention;(c)pocket money not exceeding Rs. 10/-;(d)amount earned by way of gratuities, if any;(e)money and valuable found with or on such person at the time of admission.
