Section 13 in The M.P. Prisoner's Leave Rules, 1989
13.
- A female prisoner to be granted leave shall be transferred to the jail nearest to place which she intends to visit during her leave. She shall be released from that jail and shall return to that jail. If she so desires, the Superintendent of the Jail from which she is transferred shall intimate to her relatives, the date of her release and the jail from which she is to be released.
