Section 46(6) in Rajasthan Habitual Offenders Rules, 1955
(6)[registered offender] [Substituted by ibid] discharged from a [corrective settlement] [Substituted by ibid] shall ordinarily be on probation for such period as the said Deputy Inspector General of Police, C.I.D. may direct and shall during the period of probation reside in such place as the later may direct.
