Section 9 in Rajasthan Habitual Offenders Act, 1953
9. Penalties for failure to comply with notice under section 3
- Whoever, without lawful excuse, the burden of proving which shall lie upon him,(a)fails to appear in compliance with a notice issued under section 3, or(b)intentionally omits to furnish any information required under that section; or(c)when required to furnish such information, furnishes as true and information which he knows or has reason to believe to be false, [or does not believe to be true] [Inserted by ibid.] or(d)[ refuses to allow his palm impressions, foot prints and photograph to be taken by any person acting under an order passed under section 4 or';] [Substituted by ibid.](e)[ fails to comply with the provisions of sub-section (1) or with an order of the District Magistrate under sub-section (2) of section (5) or with an order of the State Government under section 6;] [Substituted by ibid.] may be arrested without warrant, and shall be punishable(i)[ on first conviction, with imprisonment for a term which may extend to three months or with fine which may extend to two hundred rupees or with both, and [Substituted by ibid.](ii)on a second or subsequent conviction, with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both;Provided that, if the Court after taking into consideration the offender's age and physical and mental condition and his suitability for receiving training of a corrective character in a corrective settlement is satisfied that it is expendient with a view to his reformation and the prevention of crime that he should receive training of a corrective character for a substantial time, the Court may in lieu of sentencing the offender to any punishment under this section, direct, after giving him an opportunity of showing cause, that he shall receive corrective training in a corrective settlement for such term not exceeding three years, as it may determine.] [Substituted by ibid (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)]
