Section 9(1) in Rajasthan Habitual Offenders Rules, 1955
(1)A person to whom a notice under sub-section (3) of section (3) has been issued, shall, if the notice so requires, attend on the date and at the time and place mentioned in the notice and allow his [finger and palm impressions, foot prints and photographs to be taken as referred to in section 4] [Substituted by ibid.] and also supply such information as may have been mentioned in the notice.
