Section 15 in The Maharashtra Habitual Offenders Rules, 1960
15.
(1)A restricted person who obtains leave of absence under rule 14 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 Police Patel of the village of the destination or if his destination be a town by the Officer-in-charge of the Police Station concerned.(2)During the time such person is on leave he shall report himself every evening to the Police Patel of the village or the Officer-in-charge of the Police Station within whose jurisdiction he happens to be and while at destination he shall report himself to the Officer-in-charge of the Police Station and produce his pass for endorsement.(3)Such person shall not overstay the period of leave.(4)During the period of residence at his destination such person shall not be absent from his residence at any time between sunset and sunrise or go beyond the limit of 5 miles from his residence during day time.(5)Before returning to his residence such person shall have the time and date of departure endorsed on the pass by the Police Patel or the Officer concerned and on his return to his residence he shall deliver up the pass to the Officer-in-charge of the Police Station or the village Police Patel through whom he received it. Such pass, if originally issued by the Commissioner of Police or the District Superintendent of Police shall be forwarded to him by the Officer-in-charge of the Police Station.
