Section 20(3) in Rajasthan Habitual Offenders Rules, 1955
(3)If the [Registered offender] [Substituted by ibid] is prevented by disease or another unavoidable cause beyond his control from reporting himself as required by sub-rule (1) on any day, he shall within a week thereof, or within a period equal to one half of the interval fixed for reporting by the [order in writing] [Substituted by ibid] applying to him, (whichever is the shorter period) either obtain permission in writing from the officer in-charge of the police station or out-post or the village watchman or village headman, or attend at the police station or out-post concerned. A permission given under this sub-rule not be granted for more than 7 days.
