Section 6(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(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, Phillaur, and the third will be kept at the District Police Office alongwith the History Sheet (Form No. 5) of the Habitual Offender concerned.
