Section 24(4) in Rajasthan Habitual Offenders Rules, 1955
(4)The officer so granting a permit in form No. 13 may, in addition to the conditions mentioned in the form, impose any special conditions to be observed by the [Registered offender] [Substituted by ibid] in connection with the period of permission, the route to be followed and the purpose for which the permit is to be used.
