Section 16 in Rajasthan Habitual Offenders Rules, 1955
16. Identity card
(1)Where [order in writing] [Sudstituted by ibid] under section 5 or section 6 has been issued in respect of a [Registered Offender] [Sudstituted by ibid] he shall be supplied with an identify card in form No. 11 in which shall be entered the particulars provided in that form. A photograph (where practicable) and finger prints of the (Registered Offender) concerned shall also be obtained for the purposes of this form.(2)The identity card shall be produced by the habitual offender for examination or inspection when required by any police officer or Magistrate or any other person authorised by the District Magistrate in this behalf, or by any village watchman or village headman.(3)Any loss or damage to the identity card shall be immediately reported by the offender to the nearest police station and he shall also make an application to the Superintendent of the Police concerned for the issue of a fresh identity card, without delay. If he so desires at the time of the presentation of the application, he shall be informed in writing of the inward register at which the application has been entered. The application shall be presented to the Station House Officer of the Police Station who shall forward it to the Superintendent of Police.(4)After making such enquiries as may be necessary the Superintendent of Police shall issue another identity card marked duplicate.(5)If an identity card is spoil-ed or has become worn out the duplicate shall be prepared and issued by the Superintendent of Police, on an application by the habitual offender concerned.(6)A fee of Rs. 1/ - may be charged for the issue of a duplicate identity card where the original has been lost or where a duplicate is issued for a spoilt or worn out card within six months. No fee shall be charged for the issue of a duplicate identity card in any other case.(7)Where a duplicate identity card is lost or damaged or becomes spoil-ed or worn out, the same procedure as is prescribed above for the issue of duplicate shall be followed, but the card so issued shall be marked 'Second duplicate'.
