Section 6(5) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
(5)The provisions of sub-rules (2), (3) and (4) shall apply to temporary absence from the place of residence for any period exceeding seven days :-Provided that, in the case of temporary absence, the convicted offender shall again report to the police officer as soon as he returns to the usual place of residence.
