Section 3(3) in Rajasthan Habitual Offenders Act, 1953
(3)[ For the purpose of sub-section (1), the District Magistrate or any officer appointed by him in this behalf shall, by notice in the prescribed form to be served in the prescribed manner, call upon every habitual offender in the district-(a)to appear before him at the time and place therein specified;(b)to furnish such information as may be necessary to enable him to enter the name and other prescribed particulars of such habitual offender in the register; and(c)to allow his finger and palm impressions, foot-prints and photograph to be taken.]
