Section 20 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
20. Leave for one day. [Section 16 (2)(g)].
- A person authorised or appointed under section 20 of the Act in a village, within the limits of which Habitual Offenders in respect of whom a notification under section 11 or 12 has been issued reside, or officer-in-charge of a Settlement in which such offenders reside may grant to any such Habitual Offender a Pass in Form No. 14 authorising to leave the area to which his movements have been restricted or the Settlement in which he is placed for one day between the hours of sunrise and sunset.
