Section 23 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
23. Conditions attached to leave obtained under rules 21 and 22. [Section 16(2)(h)].
- A Habitual Offender, who obtains leave of absence under rule 21 or 22 shall travel to his destination and return to his residence by the route specified in the pass. He shall have the time and date of his arrival endorsed on the pass by the person authorised or appointed under section 20 of the Act in the village of destination and on his arrival he shall report himself at the Police Station, within the jurisdiction of which his destination is situated and present his pass for endorsement within 48 hours unless prevented by unavoidable circumstances.But a Habitual Offender taking leave for the purpose of visiting a Settlement established under section 14, shall, however, have the time and date of arrival and departure endorsed on his Pass by the Officer-in-charge of the Settlement.
