Section 46(4) in Rajasthan Habitual Offenders Rules, 1955
(4)No [registered offender] [Substituted by ibid] shall be discharged from the [corrective settlement] [Substituted by ibid] unless-(a)his conduct has been uniformly good and he has had no disciplinary punishment during the 3 years immediately before his discharge, and he had no conviction in a criminal court for an offence involving moral turpitude during the said period, and(b)he is able to maintain himself and his dependents by honest means outside the [corrective settlement] [Substituted by ibid].
