Section 10(4) in The Maharashtra Habitual Offenders Rules, 1960
(4)For recording the temporary absence of such offender temporary absence form as in Form 'C' shall be used. The village Police Patel may issue this absence form when the registered offender is residing in a village and when the period does not exceed 7 days and in other cases the form shall be issued by the Officer-in-charge of the Police Station concerned.
