Section 14(4) in The Maharashtra Habitual Offenders Rules, 1960
(4)Any pass granted under this rule shall be drawn up in triplicate and each part be signed by the officer granting the leave. One part shall be retained by such officer, the second shall be given to the restricted person to whom leave has been granted and the third shall be sent to the Officer-in-charge of the Police Station within the limits of which the destination of the holder of the pass lies.
