Section 18(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(2)The person authorised or appointed under section 20 of the Act shall both in the morning and evening mark the presence of every restricted Habitual Offender as provided hereinafter at prescribed intervals and shall report forthwith to the Officer-in-charge of the Police Station, the names of the Habitual Offenders who fail to attend the roll call or depart from the village without permission.
