Section 24 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
24. Reports to be made while on leave. [Section 16(2)(g)].
- During the time such Habitual Offender is on leave and when he is not in a Settlement, established under section 14, he shall report himself every morning and evening to the person authorised or appointed under section 20 of the Act in the village in which he happens to be and he shall also report himself at the Police Station and produce his Pass for endorsement at least once in 15 days.
