Section 11(d) in The U.P. Habitual Offenders' Restriction Rules, 1957
(d)(i)A pass granted under sub-rule (a) shall be in duplicate and each copy shall be signed by the person granting leave. One copy of the pass shall be retained by the person granting the same and the second shall be given to the person to whom leave is granted.(ii)Any pass granted under sub-rules (b) and (c) shall be drawn up in triplicate and each copy shall be signed by the officer granting leave. One copy shall be retained by such officer, the second shall be given to the person to whom leave has been granted and the third shall be sent to the officer-in-charge of the Police Station within the limits of which the destination of the holder of the pass lies.
