Section 17 in The Maharashtra Habitual Offenders Rules, 1960
17.
(1)Exemption from reporting at intervals and from taking passes for leave of absence may be granted to any restricted person by the Commissioner of Police or the District Magistrate if he is satisfied on equiry that such person has shown a marked improvement and given unmistakable evidence of good conduct and sustained industry in earning his livelihood and has not reasonably suspected of committing a non-bailable offence. In any area outside Greater Bombay such exemption shall be intimated to the District Superintendent of Police concerned.(2)The case of every restricted person shall be reviewed by the Commissioner of Police or the District Magistrate or other officer authorised in this behalf for the purpose of such exemption after a year from the date of the order of restriction and every six months thereafter.
