Section 14 in The Maharashtra Habitual Offenders Rules, 1960
14.
(1)That Police Patel of the village in which a restricted person resides may grant to such person a pass in Form 'D' authorising him to leave the area to which his movements have been restricted for one day between the hours of sunrise and sunset.(2)The Officer-in-charge of a Police Station within whose jurisdiction a restricted person resides may on due cause being shown grant to such person leave of absence not exceeding 15 days and issue the pass.(3)In Greater Bombay the Commissioner of Police and elsewhere the District Superintendent of Police concerned may grant to a restricted person leave of absence for any period exceeding 15 days and issue the pass.(4)Any pass granted under this rule shall be drawn up in triplicate and each part be signed by the officer granting the leave. One part shall be retained by such officer, the second shall be given to the restricted 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.
