Section 20(1) in Rajasthan Habitual Offenders Rules, 1955
(1)Every [Registered offender] [Substituted by ibid] in respect of whom an order in writing] under section 5 has been issued and is in force shall, if required by such [order in writing] [Substituted by ibid] to report himself at fixed intervals, so report himself personally on the 1st and 16th day of each calendar month, or at such longer or shorter intervals as may be mentioned in [order in writing] [Substituted by ibid], to the nearest police station or out-post concerned at any time between 7 A.M. and 9 P.M.
