1235. Halts to be treated as continuous when made in two places the distance between which does not exceed 5 miles.
- When an officer halts at one place for a certain number of days, and then moving to a distance not exceeding five miles for a shorter period than three nights, halts there, the halts at the former and latter places should be treated as one continuous halt for purposes of S.Rs. 78 and 79 of the Fundamental Rules. The days occupied in the journey should not, however, be treated as forming part of the continuous halt.
