Section 42(2) in Rajasthan Habitual Offenders Rules, 1955
(2)The Superintendent of Police may, in consultation with the l[corrective settlement] Manager, grant to a [registered offender] [Substituted by ibid] in a [corrective settlement] [Substituted by ibid] who has given unmistakable evidence of good conduct and sustained industry for a sufficient period, a pass in form No. 26, permitting him to reside outside the [corrective settlement] [Substituted by ibid] but within the district, for the purpose of earning his livelihood. Where such [registered offender] [Substituted by ibid] wishes to reside in a district other than that in which the [corrective settlement] [Substituted by ibid] is located, the Superintendent of Police may grant him, in consultation with the Manager of the [corrective settlement] [Substituted by ibid], and with the consent of the Superintendent of Police of the District in which the [registered offender] [Substituted by ibid] wishes to reside, a pass of that nature. Such pass shall also be in form No. 26, with a suitable note thereon.
