Section 54 in The U.P. Habitual Offenders' Restriction Rules, 1957
54.
(1)Passes for going out of the settlement shall be granted as follows :-(a)Works Pass. - Settlers who have been permitted to take up regular daily employment outside the limits of their settlement shall be granted permanent work passes in Form IX by the Manager of the settlement concerned. A pass issued under this rule shall be surrendered to the Manager when the person to whom it has been granted, ceases to be employed on the work which he has been permitted to undertake.(b)Temporary Pass. - Passes may also be issued to settlers in Form X authorising them to attend a bazar, a fair, a social or religious gathering or a hospital or to visit a friend or relation or for any other casual business, for a specified time of the day, at the discretion of the Manager. A pass issued under this rule shall be surrendered to the Manager on the return of the settler to the settlement.(c)Out Station Pass. - A pass to proceed to any place within the State for any specific period may be granted to a settler by the Manager in Form XI :Provided that the Manager shall obtain the permission of the Inspector-General where this period extends beyond one month :Provided further that no pass shall be given for more than a year at one time.(d)Ex-State Pass. - (1) A pass may also be granted to a settler in Form XII by the Inspector-General for proceeding to a place outside the State and staying there for any period. This pass shall be granted by the Inspector-General after consulting the Inspector-General of Police, Uttar Pradesh.(2)The Inspector-General may, in special circumstances, exempt any settler from the necessity of obtaining a pass for proceeding to any place.(3)Each pass granted under this rule except a pass granted under sub-rule (d) which shall be signed by the Inspector-General shall be drawn up in triplicate and all the three parts shall be signed by the Manager. One part shall be retained by the Manager, the order shall be given to the settler to whom it 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.
