Section 24 in Rajasthan Habitual Offenders Rules, 1955
24.
(1)Restrictions on movements.- Every [Registered offender] [Substituted by ibid] in respect of whom a [an order in writing] [Substituted by ibid] has been issued under section 6 and is in force shall, if by such [order in writing] [Substituted by ibid] his movements have been restricted to any specified area not leave such area except under a permit.(2)The Superintendent of Police shall be the final authority to grant such permit, but the Station House Officer of Circle Inspector may grant such permit for a period not exceeding 15 days at a time, under intimation to the Superintendent of Police.(3)The permit to be issued under this rule shall be in form No. 13.(4)The officer so granting a permit in form No. 13 may, in addition to the conditions mentioned in the form, impose any special conditions to be observed by the [Registered offender] [Substituted by ibid] in connection with the period of permission, the route to be followed and the purpose for which the permit is to be used.(5)A [Registered offender] [Substituted by ibid] to whom the permit has been granted under this rule shall use it only in the manner and subject to the conditions specified therein and shall personally surrender it immediately after his return to the police station or out-post of the place of his permanent residence.(6)The fact of the grant of a permit under this rule shall be entered on the identity card (form No. 11) of the [Registered offender]. [Substituted by ibid] The fact of the issue of the [order in writing] [Substituted by ibid] under section 6 should also be noted on the identity card.
