Section 10(2) in Rajasthan Habitual Offenders Rules, 1955
(2)Upon receipt of such report the District Magistrate shall follow as nearly as may be the same procedure as is laid down in rules 5, 6, 7 & 9 and an [representation] [Substituted by ibid.] against the order of the addition of a name shall also be governed by rule 8. [or re-registration] [Added by ibid.]
