Section 9 in The M.P. Prisoner's Leave Rules, 1989
9. [ Conditions for release on leave. [[Substituted by Notification F. No. 3-5-2009-III-Jail-335, dated 5-2-2009. Prior to substitution it was as under:-
'9. The time required for journey, the days of departure from and arrival at the prison shall not be counted towards the period of leave.']]- After satisfaction regarding prisoner's eligibility for leave, Competent Authority shall release such prisoner on leave on the following conditions :-(1)During the period of his leave, he shall not go to any place other than those places which have been mentioned in his leave application.(2)During his leave he shall neither commit any crime nor involve in any such act that may have its bearing on public interest.(3)After spending his leave he shall present himself at the Jail from where he was released, but in the event of accident, disease, natural calamity, such prisoner can surrender himself at any other nearest Police Station with proper ground.Note :- Provided that no prisoner shall claim leave as a right for leave granted under these rules.]
