Section 25 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
25. Attestation and final disposal of pass granted under Rules 20, 21 and 22. [Section 16(2)(g)].
- Before returning to his residence such Habitual Offender shall have the time and date of departure endorsed on the pass by the person authorised or appointed under section 20 of the Act in the village and on his return to his residence, he shall deliver the pass to the officer-in- charge of the Police Station or Settlement from or through whom he had received it. Such pass if originally issued by the Superintendent of Police shall be forwarded to him by the Officer-in-charge of the Police Station.
