Section 45(3) in Rajasthan Habitual Offenders Rules, 1955
(3)The [corrective settlement] [Substituted by ibid] Manager may, on his authority, permit withdrawals of not more than Rs. 50/ - at a time from the account of the'[registered offender] [Substituted by ibid] in the Savings Bank. Withdrawals for a higher amount shall be allowed only with the sanction of the Superintendent of Police.
