Section 2(1) in Rajasthan Habitual Offenders Rules, 1955
(1)In these rules, unless there is any thing repugnant in the subject or context(a)The Act' means the Rajasthan Habitual Offenders Act, 1953 (Rajasthan Act No. IX of 1953),(b)'Code' means the Code of the Criminal Procedure, 1973 (Act 2 of 1973),(c)'Form' means a form appended to these rules,(d)'habitual offenders' has the meaning assigned to that expression in the Act,(e)'Register' means the register of habitual offenders kept and maintained under sub-section (1) of Section 3 of the Act,(f)'Section' means a Section of the Act, and(g)'Superintendent of Police' means a District Superintendent of Police and includes an Assistant Superintendent of Police and a Deputy Superintendent of Police.
