Section 22 in The Andhra Pradesh Habitual Offenders Act, 1962
22. Power to make rules
(1)The Government may, by notification in the Andhra Pradesh Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form of notice under Section 4 and the manner in which such notice may be served;(b)the form of the register of habitual offenders and the particulars to be entered therein.(c)the authority to whom and the manner in which any change or intended charge of ordinary residence shall be notified under sub. section (1) of Section 7.(d)the nature of restrictions to be observed by registered offenders whose movements have been restricted;(e)the grant of certificate of identity to the registered offenders and inspection of such certificates;(f)the conditions under which the offenders may be permitted to leave the area to which their movements have been restricted or the corrective settlements in which they have been placed;(g)the terms upon which the offenders may be discharged from corrective settlements;(h)the working, management, control and supervision of corrective settlements including the discipline and conduct of the offenders placed therein;(i)the conditions for, and the manner of, approving or certifying privately-managed settlements;(J)the appointment of non. official visitors to the corrective settlements;(k)the conditions and circumstances under which members of the families of the offenders may be permitted to stay with them in a corrective settlement;(l)the periodical review of the cases of all the offenders whose movements have been restricted or who are placed in corrective settlements under this Act;(m)any other matter which is to be or may be prescribed under this Act(3)In making rules under this Act, the Government may provide that a contravention of any of the rules shall be punishable with fine which may extend to one hundred rupees.(4)All rules made under this Act shall, as soon as may be after they are made, be laid for not less than fourteen days before both Houses of the State Legislature and shall be subject to such modifications, whether by way of repeal or amendment, as the State Legislature may make during the session in which they are so laid.
