Section 19(i) in The M.P. Prisoner's Leave Rules, 1989
(i)[] [Here specify the places, if any, the prisoner is allowed to visit.] the prisoner shall during the period of his/her leave reside at (village or town) Tahsil.................District. He/She may also during the said period visit and shall not without obtaining the prior permission of the District Magistrate............visit any other place during the said period.
