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State of Rajasthan - Section

Section 9 in Rajasthan Control of Goondas Rules, 1975

9.

[Conditions for permission to return temporarily] [Inserted by G.S.R. 188 vide Notification No.F. 10(4)/Home/Gr. V/74, dated 4.3.1977(Published in Rajasthan Gazette, Part 4-C, dated 7.3.1977, page 940).]— The District Magistrate while making an order referred to in Rule 8, shall ordinarily lay down the following conditions namely-
(i)that he shall maintain good behaviour during the period of order.
(ii)that he shall report his arrivals and departures from the city, town or village or Dhani to the Officer-in-charge of the Police Station within whose areas he is allowed to return.