Section 6 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
6. Preparation of the record of the Habitual Offender.
(1)The finger-prints, photographs and foot-prints of the Habitual Offender ordered to be registered under the Act shall be prepared in Form No. 4 in triplicate. One copy of it will be sent to the Police Station concerned, second to the [Finger Print Bureau, Madhuban] [Substituted for the words 'Finger Print Bureau, Phillaur' vide Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.], and the third will be kept at the District Police Office alongwith the History Sheet (Form No. 5) of the Habitual Offender concerned.(2)A History Sheet of each Habitual Offender shall be prepared in Form No. 5 in duplicate. One copy of the History Sheet will be kept at the District Police Office and other at the Police Station concerned.(3)The Presiding Officer of a court trying a person known to be a registered Habitual Offender under the Punjab Habitual Offenders (Control and Reform) Act, 1952, for a criminal offence, shall communicate the result of the proceeding to the District Magistrate of the District in which the Offender is known to be registered.(4)It shall be the duty of the Station House Officer arresting a registered offender or suspecting a registered offender of a criminal offence, to immediately communicate the synopsis of the action taken together with a brief summary of the facts of the case to the Superintendent of Police of the District in which the offender is known to be registered.(5)The information supplied to the District Magistrate or the Superintendent of Police, as the case may be, in accordance with the provisions of sub-rules (3) and (4) shall be caused to be recorded in the register in Form No. 1 and in the History Sheet of the Offender maintained in Form No. 5.
