Section 42(4) in Rajasthan Habitual Offenders Rules, 1955
(4)The Superintendent of Police may, without assigning any reason revoke a pass granted under this rule and require the offender to re-enter the [corrective settlement] [Substituted by ibid]. On being informed of such revocation, the [registered offender] [Substituted by ibid] shall re-enter the [corrective settlement] [Substituted by ibid]
