Section 3 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
3. Form of Register.
- The register prescribed in Section 3 shall be in Form No. 1. The Habitual Offenders who are registered in a district shall be assigned serial number with the name of the district in abbreviation (similar to those used for the registration of motor vehicles) to denote the district of registration. In the case of a registered Habitual Offender, in respect of whom the District Magistrate has issued a direction under sub-section (1) of section 10 of the Act, changing his place of residence to a district other than that in which he has been registered, or when the restriction area or the place of residence under section 11 is changed to a district other than the one in which the offender is registered he shall be allotted a new serial number but a reference shall also be made in the new register about his previous serial number. [For example if he was previous Habitual Offender of Ambala and was allotted there a serial number as AMB/20 and a serial number KNL/50, on his permanent transfer to Karnal, his number in Karnal District shall be shown as AMB-20/KNL-50.] [Substituted for the words 'For example, if he was previous Habitual Offender of Simla and was allotted there a serial number as SML/20 and a serial number ASR/50, on his permanent transfer to Amritsar, his number in Amritsar District shall be shown as SML-20/ASR-50' by Haryana Government Notification No. GSR 9/PA12/52/S. 16/Amd. (1)/77 dated 14.1.1977.]
