Section 11 in The U.P. Habitual Offenders' Restriction Rules, 1957
11.
(a)The Pradhan of the Gaon Sabha of the village in which the restricted person resides, may grant to such person a pass authorising him to leave to the area to which his movements have been restricted, for a period not exceeding three days. It shall be the duty of the Pradhan of the Gaon Sabha to consider duly the request of the restricted person when approached in this regard. In the case of the restricted persons residing in urban areas this duty shall devolve on the officer-in-charge of the Police Station, in whose jurisdiction the person concerned resides.(b)The officer-in-charge of the Police Station within whose jurisdiction such person resides may, on due cause being shown, grant to such person leave of absence for a period not exceeding 15 days and issue a pass accordingly.(c)The Superintendent of Police may grant to such person leave of absence for any period exceeding fifteen days and issue a pass accordingly.(d)(i)A pass granted under sub-rule (a) shall be in duplicate and each copy shall be signed by the person granting leave. One copy of the pass shall be retained by the person granting the same and the second shall be given to the person to whom leave is granted.(ii)Any pass granted under sub-rules (b) and (c) shall be drawn up in triplicate and each copy shall be signed by the officer granting leave. One copy shall be retained by such officer, the second shall be given to the person to whom leave has been granted and the third shall be sent to the officer-in-charge of the Police Station within the limits of which the destination of the holder of the pass lies.(e)A pass granted under this rule may be called at any time. Intimation of such cancellation shall be given to the person concerned without delay and he shall surrender the pass to the authority which issued it.
