Section 12 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
12. Issue of orders under section 10.
(1)If after going through the record of the proceedings laid down in rule 11, the District Magistrate is satisfied that an order under section 10 should be issued, he shall issue an order to this effect in Form No. 9.(2)The order in Form No. 9, shall also specify the authority to whom the registered habitual offender will :-(a)report himself at intervals fixed by the District Magistrate under section 10(1)(a); and(b)notify his place of residence and any change or intended change of residence or any absence of intended absence from his residence.A copy of the order issued under sub-rule (1) shall be served on the habitual offender concerned through the Station House Officer of the Police Station concerned. The acknowledgement of the habitual offender shall be attached with his History Sheet (Form No. 5) maintained at the Police Station. An intimation to this effect will be sent by the Station House Officer to the District Police Office concerned where it will be attached to the History Sheet of the habitual offender concerned.
