Section 39 in The Maharashtra Borstal Schools Rules, 1965
39. Form of licence.
- Every licence granted in Form 'D' appended to the rules shall contain following conditions that is to say(a)that the licensee shall proceed forthwith to the place mentioned in his licence and report himself to the Probation Officer;(b)that he shall remain under the supervision of the Probation Officer under whose care an inmate has been placed or any other Probation Officer to whose supervision he may be transferred by the Inspector-General during the period of the licence and he shall obey all the instructions of the Probation Officer issued to him either verbally or in writing regarding his residence, employment and conduct;(c)that he shall not proceed beyond the limits of the places within which he may be restricted from time to time by the Probation Officer, without the permission in writing of the said Officer, and that, he shall proceed to any place indicated by the Probation Officer and by the route specified by him;(d)that he shall report himself at such time and at such places and to such persons as the Probation Officer may, from time to time, direct;(e)that he shall apply himself, with due industry and to the satisfaction of the Probation Officer, to the work upon which the said officer may permit him to be employed;(f)that he shall not commit any criminal offence and shall not associate with men of known bad character;(g)that he shall receive such remuneration for his work as the said Probation Officer may settle;(h)that the licence shall be liable to be revoked if there is a breach of any of the conditions mentioned in clauses (a) to (f).
