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State of Rajasthan - Section

Section 52 in Rajasthan Habitual Offenders Rules, 1955

52. Duplicates.

- Any pass, permit or discharge licence issued under these rules, if lost, spoil-ed or becoming worn out, may be replaced by a duplicate. The provisions of sub-rule (2), (3), (4), (5), (6) and (7) of rule 16 shall, as for as may be, apply in respect of the issue of duplicate in such cases.Form No. 1(See Rule 3)Register of [registered offender] [Substituted by ibid]
(Omitted)District
(a)Serial number (with letters to denote district).
(b)C.I.D. Gang number and S. No. if any.
(c)Name with aliases.
(d)Father's name/Husband's name.
(e)
(i)Residence,
(ii)Police Station
(iii)Tehsil
(iv)District.
(f)Caste and occupation.
(g)Description (age and other particulars).
(h)Nature of restrictions imposed.
Left-thumb impression of the(registered offender)Space for F.P.B. acknowledgement slip and F.P.B. Serial No.Space for Photograph and Serial No.
S. No. Name under which convicted Station Crime No. Section of Law Distt. and Court Date and Calender No. Section Sentence Jail No. Witness to prove
1 2 3 4 5 6 7 8 9 10 11
                     
Form No. 2(see Rule 4)List of persons liable to [Registered offender] [Substituted by ibid]
S. No. Name Father's Name/Husband Name Caste Village Sex Age Offence Court C.C. No. Sentence Section and date of conviction Whether any further information is required fromthe offender, if so, give details,
1 2 3 4 5 6 7 8 9 10 11 12
                       
StationDateTo the District Magistrate DistrictSuperintendent of Police,District
Form No. 3(See Rule 5)Notice to [Registered offender] [Substituted by ibid] under Section 3 (3) of the Rajasthan Habitual Offenders Act, 1953.Whereas there is reason to believe that you,.........S/o.......residing in village.........under police Station..........District........are a [Registered Offender] [Substituted by ibid] within the meaning of Section 2 (1) (a) of the Rajasthan Habitual Offenders Act (Rajasthan Act No. IX of 1953), as you have been sentenced to a substantive term of imprisonment in a continuous period of S years on not less than 3 occasion for one or another of the offences under the Indian Penal Code set forth in the Schedule annexed to the said Act, the convictions being dated.........and...........and.........(and show cause why, your name be not registered as a [registered offenders.] [Substituted by ibid]You are hereby required to appear before me on.......... at........A.M.and submit your representation if you desire expunction of your name.You are, further directed to appear before me on the said date and at the said time for the purpose of:-
(a)having your (finger prints, palm impressions, foot prints and photographs) taken and
(b)supplying the information required from you, as detailed below:-
in the annexed statement,Seal of the Court.StationDated.District Magistrate.Form No. 4(see Rule 9 (2)Warrant for the arrest of a [Registered offender] [Substituted by ibid] who has failed to appearTo(Name and designation of the Police-Officer or other person or persons who is or are to execute the Warrant).Whereas......... son of ........ resident of......... a habitual offenders as defined by Section 21 (a) of the Rajasthan Habitual Offenders Act, 1953, was required by notice issued under Section 3 (1) of the aforesaid Act to appear before me and allow his (finger impressions and palm impressions, foot prints and photographs) to be taken and to supply certain information in connection with his registration as [registered offenders] [Substituted by ibid] under the aforesaid Act;And whereas he has failed to do so;And whereas I consider it necessary that this (finger impressions and palm impressions, foot prints and photographs) should be taken and the information obtained.This is to authorise and require you to arrest the said......son of........ resident of......... on the......... day of.........to ring him before me for the purposes mentioned above.Given under my hand and Seal of the Court this.......... day........of.........Seal
(Signature)Strike off words which are not necessary
Form No. 5(See Rule 12)Intimation of change of District(To be prepared on change of district by [Registered offender]. [Substituted by ibid]District.