Section 42(1) in The Maharashtra Habitual Offenders Rules, 1960
(1)A settler may be discharged conditionally on licence by the State Government or the authorised Officer if in its or his opinion such person has given unmistakable evidence of good conduct and sustained industry, and is not likely to commit an offence again and is capable of maintaining himself and his dependents by honest means and fulfils the following conditions, namely(a)The settler has resided in a settlement for not less than 1 year;(b)The settler has not been awarded any disciplinary punishment for serious breach of these rules during six months preceding the date of discharge;(c)The settler has completed the training in the settlement and a certificate to that effect from the Superintendent is produced;(d)The settler has saved at least Rs. 100;(e)The guardian or employer or relative of the settler is willing to receive him and gives an assurance that the settler will not be allowed to take to criminal activities and that he shall support the settler or arrange to give the settler an honest means of living and the guardian or employer or relative is also willing to execute a surety bond for such amount as may be fixed by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.].
