Section 6(5) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(5)The information supplied to the District Magistrate or the Superintendent of Police, as the case may be, in accordance with the provisions of sub-rules (3) and (4) shall be caused to be recorded in the register in Form No. 1 and in the History Sheet of the Offender maintained in Form No. 5.
