Section 11(a) in The U.P. Habitual Offenders' Restriction Rules, 1957
(a)The Pradhan of the Gaon Sabha of the village in which the restricted person resides, may grant to such person a pass authorising him to leave to the area to which his movements have been restricted, for a period not exceeding three days. It shall be the duty of the Pradhan of the Gaon Sabha to consider duly the request of the restricted person when approached in this regard. In the case of the restricted persons residing in urban areas this duty shall devolve on the officer-in-charge of the Police Station, in whose jurisdiction the person concerned resides.
