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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(2)The report shall be forwarded by the Superintendent to the Special Officer.Form No. 1(Rule 3)Register of Habitual Offenders residing in District [-] [The words and figures 'prepared in accordance with sections 3, 4, 5 and 7 of Act XII of 1952,' omitted by Punjab Government notification No. 10997-5JL- S9/30704, dated 5-11-1952]Note. - On the permanent transfer of Habitual Offender the entries in this Register will also be transferred to the register of the New District.
No. and Date ofDistrict Magistrate's Order
Serial number with letters to denote district. Name, [father's and grand father's name]* Occupation Residence at the time of registration and PoliceStation Date of birth or approximate age, height and marksof identification Convictions including the date, name of court,offence of which convicted and sentence. Entries afterregistration to be made in red ink. Under section 5/7 Under section 10 No. and date of notifications under sections 11 and12 of the Act
1 2 3 4 5 6 7 8
               
* Substituted for the words "father's name and caste" by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.
Area to which movements are restricted or place in whichsettled Signature of officer making entries under section 5 or undersection 7 or 8 with date Subsequent orders with date regarding transfer, cancellationof registration, etc. Left-hand thumb-impression of the person registered Serial No. of Finger Print Slip and signature of recorder withdate Past and present history of the person Criminal activities with special reference to case in whichsuspected Remarks
9 10 11 12 13 14 15 16
               
Form No. 2(Rule 4)Notice under section 5 of the Punjab Habitual Offenders (Control and Reform) Act, 1952Whereas Government has ordered the preparation of a register of habitual offenders within the district of______________, therefore, I_____________, in exercise of the powers conferred by section 5 of the Act, call upon all habitual offenders residing within the district of________________ to :