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State of Maharashtra - Section
Section 51 in The Maharashtra Habitual Offenders Rules, 1960
51.
The Bombay Habitual Offenders Restriction Rules, 1948 and any other rules corresponding thereto made under the Hyderabad Habitual Offenders (Restriction and Settlement) Act, 1954 (hereinafter referred to as "the said rules"), are hereby repealed :Provided that, anything done or any action taken under the said rules shall, so far as it is not inconsistent with these rules, be deemed to have been done or taken under the corresponding provision of these rules, as if the said provision was in force when such thing was done or such action was taken, and shall continue in force accordingly, unless and until superseded by anything done or any action taken under these rules.Form 'A'(See rule 3)Notice to Habitual Offender to appear in personTo(Name, description and place of residence).Whereas the Government of Maharashtra has directed that a register of habitual offenders should be made;And whereas you are a habitual offender as defined in clause (a) of section 2 of the Bombay Habitual Offenders Act, 1959;Now, therefore, as required by the provisions of section 4 of the said Act, I call upon you -(a)to appear before me in person on the ..................... day of ................... 19 , at .......... O'clock:(b)to furnish the following information, namely (Here insert the particulars required)(c)to allow your finger and palm impressions, foot-prints and photographs to be taken;for the purposes of making an entry in the register and to show cause why such entry should not be made in the register.| District MagistrateOfficer appointed by the District Magistrate. |
| S. No.according to each Police Station | Date on which finger impression slip sent to the Bureau FingerImpression Classification |
| No. | Name under which convicted | District and Court | Date | Section | Sentence | Name of Jail in which confined and number on Jailregister |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |