Section 20(2) in Rajasthan Habitual Offenders Rules, 1955
(2)The fact of each such attendance together with the time thereof shall be noted on the identity card of the [Registered offender] [Substituted by ibid] (form No. 11) at the appropriate place. Where the Police Station or out-post at which the [Registered offender] [Substituted by ibid] reports is not the Police Station or out-post within whose area he resides, information shall be given of such attendance to the police Station or out-post of his residence.
