Section 7 in Rajasthan Habitual Offenders Rules, 1955
7. [ Representations against registration.] [Substituted by ibid] - Every person in respect of whom the notice under sub-section (3) of section 3 is issued may either orally or in writing apply that his name be not entered in the register of habitual offenders.
(2)The District Magistrate or any officer appointed by him in this behalf shall after giving the person making the application a reasonable opportunity of being heard and after such summary enquiry as he thinks necessary pass such orders on the application as he deems fit, recording his reasons.(3)It the application is allowed, the name of such person shall be entered in the register of habitual offenders.(4)If the application is rejected, such persons shall, if present, be informed accordingly, and a certified copy of the order shall, on application be supplied to him free of charge, within 10 days of the application.(5)If any person in respect of whom the notice under sub-section (3) of section 3 is served fails to attend on the date and the time and place fixed for hearing it shall be resumed that he has no application to show cause against his registration as habitual offender.(6)If such person, when required to furnish any information, fails to do so, the District Magistrate or any officer authorised by him, in this behalf may, without prejudice to the provisions of Rule 9, draw such presumption from the failure as the circumstances of each case warrant.
