Section 21 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
21. Leave exceeding one day. [Section 16 (2)(g)].
(1)The Officer-in-charge of a Police Station, not below the rank of an Assistant Sub-Inspector of Police within the limits of which a Habitual Offender in respect of whom notification under section 11 or 12 has been issued resides may on due cause being shown and subject to the previous verification of the necessity, if possible, grant such Habitual Offender leave of absence for a period not exceeding 15 days and issue him a Pass in Form No. 15.(2)Leave to the Habitual Offenders residing in Settlements, for a period not exceeding 15 days, may on due cause being shown and subject to the previous verification of the necessity, be granted by the Officer-in-charge.
