Section 3 in Rajasthan Habitual Offenders Act, 1953
3. Register of Habitual offenderS
(1)There shall be prepared, kept and maintained in the prescribed manner, a register of habitual offenders within each district hereafter, in this Act, referred to as the register.(2)[ [---]] [Omitted by 30 of 1959 (Published in Rajasthan Gazette Extraordinary part. IV A dated 26-7-1958)](3)[ For the purpose of sub-section (1), the District Magistrate or any officer appointed by him in this behalf shall, by notice in the prescribed form to be served in the prescribed manner, call upon every habitual offender in the district-(a)to appear before him at the time and place therein specified;(b)to furnish such information as may be necessary to enable him to enter the name and other prescribed particulars of such habitual offender in the register; and(c)to allow his finger and palm impressions, foot-prints and photograph to be taken.](4)No person shall be registered as a habitual offender unless he has been given a reasonable opportunity to show cause against such registration.(5)The register, when finally prepared shall be placed in the keeping of the Superintendent of Police of the district who shall from time to time report to the District Magistrate any alterations which ought in his opinion to be made therein either by way of addition or erasure.(6)After the register has been placed in the keeping of the Superintendent of Police, no person's name shall be added to the register, and no registration shall be cancelled except by or under an order in writing of the District Magistrate.(7)[ ---] [Omitted by Act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)]
