Section 8(3) in Rajasthan Habitual Offenders Act, 1953
(3)[ the authority to whom and the manner in which any change or intended change of ordinary residence shall be notified under sub-section (1) of section 5;] [Substituted by ibid.](c)the nature of the restrictions to be observed by [Registered] [Substituted by ibid.] offenders whose movements have been restricted; [----] [Omitted by ibid.](d)the circumstances in which [Registered] [Substituted by ibid.] offenders shall be required to possess and produce for inspection certificates of identity and the manner in which such certificate shall be granted;(e)the conditions [---] [Omitted by ibid.] under which [offenders] [Substituted by ibid.] may be permitted to leave the [corrective settlement] [Substituted by ibid.] in which they are [placed] [Substituted by ibid.] or the area to which their movements are restricted.(f)[---] [Omitted by ibid.](g)[---] [Omitted by ibid.](h)[---] [Omitted by ibid.](i)the terms upon which [---] [Omitted by ibid.] offenders may be discharged from [corrective] [Substituted by ibid.] settlements;(j)the management, control and supervision of [corrective] [Substituted by ibid.] settlement;(k)[ the conditions for and the manner of approving or certifying privately managed settlements] [Substituted by ibid.];(L)the discipline [and conduct of persons placed in a corrective settlement] [Substituted by ibid.], [---] [Omitted by ibid.] the periodical visitation [by official and non-official visitors] [Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)] of such settlement and the removal from it of such persons, as it shall seem expendient to remove;[( 11 ) the conditions and circumstances under which members of the family of a habitual offender may be permitted to stay with him in a corrective settlement] [Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)];(m)the periodical review of the cases of all persons [whose movements have been restricted or who are placed in a corrective settlement under this Act] [ Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)];(i)[---] [Omitted by ibid.](ii)[---] [Omitted by ibid.](n)all matters which under this Act may be or have to be prescribed.
