Section 30 in The Maharashtra Habitual Offenders Rules, 1960
30.
(1)A pass in Form 'G' permitting the settler to proceed to any place in the State may be granted by the Superintendent for a period not exceeding two months, subject to such restrictions as may be imposed by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.],(2)A pass to proceed to any place for any specific period may be granted to any settler by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.],(3)The [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] may in special circumstances exempt any settler from taking a pass for proceedings to any place.
