Section 56 in The U.P. Habitual Offenders' Restriction Rules, 1957
56.
A pass granted under sub-rules (c) and (d) of Rule 54 shall be surrendered by the grantee to the Manager of his settlement personally on return to the settlement in due time and before leaving the place where for the pass was granted, he shall have time and date of departure therefrom endorsed on the pass by the authority concerned. In case the grantee is unable to return to the settlement for some.good reason such as serious illness he shall inform the authority of the village, town or settlement where he is staying and which is specified in the pass, to this effect. He shall simultaneously send information to the Manager of his settlement.
