Section 27 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
27. Procedure to be adopted by the Habitual Offender on leave who is unable to return to residence. [Section 16(2)(g)].
- If any Habitual Offender who has been granted a Pass under Rules 20, 21 and 22 for any genuine reason such as illness, is unable to return to his residence within the period of his leave he shall, unless he is precluded from doing so by illness or for any sufficient cause when the requisite information may be sent through the Watchman of the village in which he is staying at the time, immediately go to the nearest Police Station to intimate this fact. The Officer-in-charge of that Police Station shall verify the reason of his absence and send a report to the Officer who issued the Pass.
