(1)The Government may, by notification in the 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 o£ habitual offenders and the particulars to be entered therein;(c)the authority to whom and the manner in which any change or intended change o£ 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 registered offenders and inspection of such certificate;(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 offenders may be discharged from corrective settlements;(h)the working management, control and supervision of corrective settlements, including the discipline and conduct of persons placed therein;(i)the conditions for, and the manner of, approving or certifying privately-managed settlements;(j)the appointment of non-official visitors for corrective settlements;(k)the conditions and circumstances under which members of the family of a habitual offender may be permitted to stay with him in a corrective settlement;(l)the periodical review of the cases of all persons 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, pres cribbed.(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 before the Legislative Assembly for not less than fourteen days, and shall be subject to such modifications, whether by way of repeal or amendment, as the Assembly may make during the session in which they are so laid or the session immediately following.
