Section 54(3) in The U.P. Habitual Offenders' Restriction Rules, 1957
(3)Each pass granted under this rule except a pass granted under sub-rule (d) which shall be signed by the Inspector-General shall be drawn up in triplicate and all the three parts shall be signed by the Manager. One part shall be retained by the Manager, the order shall be given to the settler to whom it 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.
