Section 35 in Rajasthan Habitual Offenders Rules, 1955
35. Absence from settlement prohibited except under pas.
(1)No habitual offender placed in a settlement under section 7 shall absent himself from a [corrective settlement] [Added by ibid] except under a pass or discharge licence granted under these rules.(2)No such [registered offender] [Substituted by ibid] shall utilise any pass or discharge licence issued under these rules except for the purpose for which it was issued and in accordance with its tenor.
