Section 58 in The U.P. Habitual Offenders' Restriction Rules, 1957
58.
A habitual offender may be released conditionally on licence by the State Government, if in its opinion, such person has furnished satisfactory proof of good conduct and sustained industry, is not likely to commit any offence again, is capable of maintaining himself and his dependants by honest means and fulfils the following conditions :(a)he has resided in a settlement for not less than one year ;(b)he has not been awarded any disciplinary punishment for serious breach of these, rules during the six months preceding the date of release.
