Section 17 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
17. Absence without leave of notified Habitual Offenders restricted under section 11. [Section 16(2)(g)].
- No registered Habitual Offender, whose movements have been restricted under section 11, shall leave or be absent from the limits of the area to which his movements have been restricted without having obtained a pass in the manner hereafter prescribed.Proviso. - Nothing contained in the Rule shall be deemed to render it illegal for a Habitual Offender restricted under section 11, to quit such limits or the place of residence in which he has been restricted, whenever necessary for the purpose of appearing at the Police Station, within the jurisdiction of which he resides or before the nearest Magistrate to complain of an offence affecting him or his family or to obtain a Pass under these rules, provided that such member shall give notice of his intended departure to a person authorised or appointed under section 20 of the Act and shall proceed straight to the Police Station or to the office of the Magistrate.
