Section 60 in The U.P. Habitual Offenders' Restriction Rules, 1957
60.
A person released on licence from a settlement under Rule 58, shall be required to observe the following conditions :(a)he shall reside at such place as the State Government may determine,(b)he shall be of good conduct, and(c)he shall obey, whilst released on licence, such conditions as to roll call and taking of passes as may be ordered by the State Government.
