Section 8 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
8. Record to be supplied to the person authorised or appointed under section 20 of the Act. [Section 16(1)].
- On the completion of the register prescribed under Rule 3, the District Magistrate shall cause to be delivered to a person authorised or appointed under section 20 of the Act, a copy of sections 20 and 21 of the Act, together with a list of the Habitual Offenders residing in his village.Additions to or erasures made from the register shall also be intimated to the person authorised or appointed under section 20 of the Act.A person authorised or appointed under section 20 of the Act shall preserve such list.The list shall be open to inspection by officers concerned.It shall be the duty of the Station House Officer to see that the list is maintained upto date.
