(1)A license granted under section 15 of the Act shall be in Form "A" appended to these rules and shall contain the conditions given below :-(i)That the licensee shall proceed forthwith to the place and report himself to the Parole Officer, mentioned in his license.(ii)That he shall remain under the supervision of the said Parole Officer or any other Parole Officer to whose supervision he may be transferred by the Director of Borstal Institution during the period of the license and that he shall obey all the instructions of the Parole Officer issued to him either verbally or in writing regarding his residence, employment and conduct.(iii)That he shall not proceed beyond the limit of the places within which he may be restricted from time to time, by the Parole Officer, without the permission in writing of the said officer and that he shall proceed to any place indicated by the Parole Officer, and by the route prescribed by him.(iv)That he shall report himself at such times and places to such persons as the Parole Officer may from time to time direct.(v)That he shall apply himself with due industry and to the satisfaction of the Parole Officer to the work upon which the said officer may permit him to be employed.(vi)That he shall not commit any criminal offence punishable by the law of India and shall not associate with men of known bad character.(vii)That he shall receive such remuneration for his work as the said Parole Officer may direct.
