Section 20(4) in Rajasthan Habitual Offenders Rules, 1955
(4)Where a [Registered offender] [Substituted by ibid] desires to be excused from the attendance by an advance permission to be granted before the date or dates of attendance, he shall make an application for that purpose, with the grounds of his application to the Station House Officer who may grant such permission for not more than 15 days at a time. Where the applicant desires permission for a period exceeding 15 days the application shall be forwarded to the Superintendent of Police of the district, who may grant permission for not more than six months at a time.
