Section 51(1) in Rajasthan Habitual Offenders Rules, 1955
(1)In addition to exemptions expressly provided for by any of these rules, the District Magistrate may exempt any [registered offender] [Substituted by ibid] not being a [registered offender] [Substituted by ibid] placed in a settlement from all or any of the obligations imposed upon him. Such exemption may be conditional or unconditional. Such exemption may be varied or cancelled by the District Magistrate and such variation or cancellation may be made with or without notice to the [registered offender]. [Substituted by ibid]
