Section 16(1) in Rajasthan Habitual Offenders Rules, 1955
(1)Where [order in writing] [Sudstituted by ibid] under section 5 or section 6 has been issued in respect of a [Registered Offender] [Sudstituted by ibid] he shall be supplied with an identify card in form No. 11 in which shall be entered the particulars provided in that form. A photograph (where practicable) and finger prints of the (Registered Offender) concerned shall also be obtained for the purposes of this form.
