Section 11(5) in Rajasthan Habitual Offenders Rules, 1955
(5)No application under sub-rule (3) shall be entertained unless a period of 12 months has elapsed. Since the date fixed in the notice issued under sub-section (3) of section 3, or since the date of any order passed on an application for expunction of name or a previous application for cancellation of registration, whichever was the last date.
