Section 26 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
26. Procedure for drawing up passes issued under rules 21 and 22. [Section 16(2)(g)].
- Passes issued under Rules 21 and 22 shall be drawn up in triplicate and each part shall be signed and sealed by the Officer granting the leave. One part shall be retained by such officer, the second shall be given to the Habitual Offender granted leave and the third part shall be sent to the Officer-in-charge of the Police Station, within limits of which the Habitual Offender proposes to spend the leave.
