Section 9 in The Maharashtra Habitual Offenders Rules, 1960
9.
[(1)] [Inserted by G. N. of 15.7.1969.] Any Police Officer not below the rank of a Sub-Inspector [may at any time after issuing a notice in Form 'BB' hold] [Substituted by G. N. of 15.7.1969.] a special roll call of all restricted persons residing within his jurisdiction and it shall be the duty of each such person to attend and answer to his name when the roll call is held.(2)[ The notice under sub-rule (1) may be served by the Police Patel of the village or any officer or servant working under the control of the officer issuing such notice who shall obtain the signature of the restricted person on the duplicate copy of the notice in token of his having received the same and make a report to that effect to the officer issuing the notice before the roll call is held.(3)The roll call shall be held within the area to which the movements of such persons have been restricted and at such place as is not more than five miles away from the residence of any such person.] [Inserted by G. N. of 15.7.1969.]
