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State of Rajasthan - Act

Rajasthan Habitual Offenders Rules, 1955

RAJASTHAN
India

Rajasthan Habitual Offenders Rules, 1955

Rule RAJASTHAN-HABITUAL-OFFENDERS-RULES-1955 of 1955

  • Published on 1 January 1955
  • Commenced on 1 January 1955
  • [This is the version of this document from 1 January 1955.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Habitual Offenders Rules, 1955Published vide Rajasthan Notification No. F. 5 (6) Home. II/52. Dated September 28, 1955RJ95In exercise of the powers conferred by section 8 of the Rajasthan Habitual Offenders Act, 1953 (Rajasthan Act IX of 1953), the Government of Rajasthan is hereby pleased to make the following rules, namely:-

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)These rules may be called the Rajasthan habitual offenders Rules, 1955.
(2)They extend to the whole of Rajasthan.
(3)These rules shall come into force on the date of their publication in the Rajasthan Gazette.

2. Interpretation.

(1)In these rules, unless there is any thing repugnant in the subject or context
(a)The Act' means the Rajasthan Habitual Offenders Act, 1953 (Rajasthan Act No. IX of 1953),
(b)'Code' means the Code of the Criminal Procedure, 1973 (Act 2 of 1973),
(c)'Form' means a form appended to these rules,
(d)'habitual offenders' has the meaning assigned to that expression in the Act,
(e)'Register' means the register of habitual offenders kept and maintained under sub-section (1) of Section 3 of the Act,
(f)'Section' means a Section of the Act, and
(g)'Superintendent of Police' means a District Superintendent of Police and includes an Assistant Superintendent of Police and a Deputy Superintendent of Police.

2. [----] [Omitted by Notification No. F 15(1) Home/A//GR-II/61 dated 5-1-1962 (Published in Rajasthan Gazette Extraordinary Part 4 C dated 1-3-1962)]

Chapter II
Registration

3. Form of Register.

- The Register shall be kept and maintained in form No. 1 with a separate sheet for each offender. An offender shall be assigned a serial number with the abbreviation of the name of the District as per appendix I.

4. Preparation of list for purposes of Register.

- Every District Magistrate shall forthwith require the Superintendent of Police of his district to prepare and submit within six months of the commencement of these rules, the list of habitual offenders (within such district) [---] [Omitted by Notification No. F 15(1) Home/A//GR-II/61 dated 5-1-1962 (Published in Rajasthan Gazette Extraordinary Part 4 C dated 1-3-1962)] and to state in respect of each habitual offenders entered in such list whether any further information in relation to him is necessary for the purposes of preparing the register. The list shall be in form No. 2.

5. Form of notice to habitual offender.

- The notice referred to in sub-section (3) of section 3 shall be in form No. 3.

6. [Service] [Substituted by ibid.] of Notice.

(1)At least 10 days before the date fixed for appearance, the notice in from No. 3 shall be affixed on the notice board of the office of the District Magistrate [or any officer appointed by him in this behalf] issuing the same, and in a conspicuous place at every police station or out post in whose area the habitual offender resides. The contents thereof shall be proclaimed by beat of drum in the town or village in which the habitual offender resides.
(2)In the notice to be affixed on the notice board of the District Magistrate [or any officer appointed by him this behalf] under sub-rule (1) it will not be necessary to mention the name of the habitual offender in the body of the notice. A common notice may be published for several habitual offenders, and their names and dates of conviction etc. may be noted below the notice, a note to that effect being made in the body of the notice.
(3)In addition to the publication of the notice in the manner prescribed by sub-rule (1) a copy thereof shall be served on the habitual offender concerned in the manner provided in the Code for the service of summons. Where such service cannot be effected in spite of the best efforts of the serving officer the serving officer shall affix the copy on a conspicuous part of the last known residence of the person to be served and shall make a report accordingly to the District Magistrate [or any officer appointed by him in this behalf] who may then declare the service to be sufficient or order service in such other manner as he may think fit in the circumstances of the case. Service under this sub-rule shall in all cases be effected at least 10 days before the date fixed for appearance.

7. [ Representations against registration.] [Substituted by ibid] - Every person in respect of whom the notice under sub-section (3) of section 3 is issued may either orally or in writing apply that his name be not entered in the register of habitual offenders.

(2)The District Magistrate or any officer appointed by him in this behalf shall after giving the person making the application a reasonable opportunity of being heard and after such summary enquiry as he thinks necessary pass such orders on the application as he deems fit, recording his reasons.
(3)It the application is allowed, the name of such person shall be entered in the register of habitual offenders.
(4)If the application is rejected, such persons shall, if present, be informed accordingly, and a certified copy of the order shall, on application be supplied to him free of charge, within 10 days of the application.
(5)If any person in respect of whom the notice under sub-section (3) of section 3 is served fails to attend on the date and the time and place fixed for hearing it shall be resumed that he has no application to show cause against his registration as habitual offender.
(6)If such person, when required to furnish any information, fails to do so, the District Magistrate or any officer authorised by him, in this behalf may, without prejudice to the provisions of Rule 9, draw such presumption from the failure as the circumstances of each case warrant.

8.

[Representations]. [Substituted by ibid]
(1)The [representation] [Added by ibid] referred to in section SC shall be made in the form of written memorandum addressed to the Government. It shall be presented before the Home Secretary to the Government, or, if the [petitioner] [Substituted by ibid] so desires, before the District Magistrate whose order is sought to be challenged in [representation]. [Substituted by ibid]
(2)Where the [representation] [Substituted by ibid] is presented before the District Magistrate, he shall forward the papers to the Government along with the memorandum of [representation] [Substituted by ibid] as soon as practicable.
(3)The memorandum of [representation] [Substituted by ibid] shall be presented either by the [petitioner] [Substituted by ibid] in person or by his authorised representative. An [representation] [Substituted by ibid] received by the post or in any other manner shall be filed without any action.
(4)If on any date fixed for the hearing of [representation] [Substituted by ibid], the [petitioner] [Substituted by ibid] does not appear in person or through an authorised representative, the [representation] [Substituted by ibid] may be dismissed for default. Such dismissal shall be set aside if the [petitioner] [Substituted by ibid] makes an application for that purpose within 30 days of the order of dismissal, and shows that he was prevented by sufficient cause from appearing. Such application may be presented to the Home Secretary to the Government or to the District Magistrate, who shall forward it to the Government.This rule makes mention of the form of appeal to be preferred by a person who feels aggrieved by an order passed by the District Magistrate Under Section 3 of the Act and mode of its presentation Section 4 of the Act which provided for such appeal has been amended by the Legislature in 1958. The aforesaid right has been substituted by right of representation to the State Government under section 5C of the Act. The language of the present rule does not in terms apply to the representation provided for in section 5D and it requires suitable amendment in the light of that section.

9. Supply of information and finger print.

(1)A person to whom a notice under sub-section (3) of section (3) has been issued, shall, if the notice so requires, attend on the date and at the time and place mentioned in the notice and allow his [finger and palm impressions, foot prints and photographs to be taken as referred to in section 4] [Substituted by ibid.] and also supply such information as may have been mentioned in the notice.
(2)Where such persons fails to attend and aforesaid, and the District Magistrate [or any officer appointed by him in this behalf] [Substituted by ibid.] considers it necessary that the [finger impressions and palm impressions, foot prints and photographs] [Substituted by ibid.] should be taken and the information obtained, he may issue a warrant in form No. 4 for the arrest of such person. The warrant shall be signed by him, shall bear the seal of his court and may be executed and shall be in all respects governed by the provisions of sections 75 to 86 of the Code of Criminal Procedure, 1898 [Act V of 1898] [Now the provision of Code of Criminal Procedure, 1973 (2 of 1974)], and a bond issued under such warrant shall also be governed by the same provisions as are contained in the Code for bonds for appearance before a court.
(3)Where an [representation] [Substituted by ibid.] under section 4 has been filed to the knowledge of the District Magistrate [or any officer appointed by him in this behalf] [Substituted by ibid.] he shall not issue a warrant under sub-rule (2) until the [representation] [Substituted by ibid.] is disposed of.

10. Additions to the register.

(1)After the female preparation of register under sub-section (5) of section 3, the Superintendent may from time to time make a report to the District Magistrate for the [re-registration and] [Substituted by ibid.] addition in the register of the name of a person residing within his jurisdiction, stating the grounds for such addition [or re-registration]. [Substituted by ibid.]
(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.]

11. Erasures from the register

(1)The Superintendent of Police shall before the end of December every year, review the cases of persons entered in the register placed in his keeping under sub-section (5) of section 3 and shall report to the District Magistrate the names of any persons that may be recommended for being cancelled from the register. The grounds of such recommendation shall be stated in writing.
(2)If the District Magistrate considers such grounds to be sufficient, he shall order the cancellation recommended and the name of such person shall be cancelled accordingly and an intimation of the fact shall be given to the person whose name is so cancelled.
(3)Any person whose name is entered in the register may apply to the District Magistrate for cancellation of his name therefrom, specifying in writing the grounds for such application. If the District Magistrate is satisfied as to the sufficiency of such grounds he shall order the cancellation prayed for, subject to the provisions of sub-rules (4) & (5).
(4)No application under sub-rule (3) shall be granted unless a notice has been given to the Superintendent of police who may contest the application, either personally or through the prosecuting Inspector of Prosecuting Sub-Inspector.
(5)No application under sub-rule (3) shall be entertained unless a period of 12 months has elapsed. Since the date fixed in the notice issued under sub-section (3) of section 3, or since the date of any order passed on an application for expunction of name or a previous application for cancellation of registration, whichever was the last date.
(6)An application under sub-rule (3) shall not be rejected unless the applicant has been given a reasonable opportunity of being heard.

12. Change of District by [Registered Offender]. [Sudstituted by ibid]

— Where a [Registered offender] [Sudstituted by ibid] whose name is entered in the register changes his residence permanently by going to reside in another district, an intimation thereof in form No. 5 shall be sent to the Superintendent of Police of the new district by the Superintendent of Police of the district in which his name has been registered. The Superintendent of Police of the new district shall take steps to get the name of such [Registered Offender] [Sudstituted by ibid] added in the register of his district, following the procedure prescribed by the rule 10. An intimation shall also be sent to the finger print bureau in form No. 6.

Chapter III
Finger Prints, Photographs and Identification Records

13. Personal sheet.

- A personal sheet shall be maintained for every habitual offender whose name is contained for the time being in the register, and it shall be maintained in triplicate. Signature or left hand thumb impression, and, if practicable, a photograph of the habitual offender concerned shall be obtained for the personal sheet. The duplicate shall be sent to the Station House Officer within whose jurisdiction the habitual offender resides and the triplicate shall be sent to the D.I.G.P., C.I.D. Jaipur. The personal sheet shall be in form No. 7

14. Finger print slips etc.

- [(1) Every person whose name is ordered to be entered in the register shall allow his finger all palm impressions, foot-prints and photographs to be taken in quadruplicate; the finger prints, slip shall be in form No. 8.] [Sudstituted by ibid]
(2)One copy of the finger print slip in form No. 8 shall be maintained in the District Police Office, one copy shall be kept at the police station within the limits of which such person resides [one copy be recorded in the State M.O.B.] [Substituted by Add] and one copy shall be sent to the finger print bureau, which shall acknowledge its receipt in form No. 9. This receipt shall be posted in the register in form No. 1

15. Identification record

- An identification record shall also be maintained for every habitual offender whose name is for the time being contained in the register. This shall be in form No. 10 and shall where practicable also contain a photograph of the [Registered Offender] [Substituted by Add] concerned.

16. Identity card

(1)Where [order in writing] [Sudstituted by ibid] under section 5 or section 6 has been issued in respect of a [Registered Offender] [Sudstituted by ibid] he shall be supplied with an identify card in form No. 11 in which shall be entered the particulars provided in that form. A photograph (where practicable) and finger prints of the (Registered Offender) concerned shall also be obtained for the purposes of this form.
(2)The identity card shall be produced by the habitual offender for examination or inspection when required by any police officer or Magistrate or any other person authorised by the District Magistrate in this behalf, or by any village watchman or village headman.
(3)Any loss or damage to the identity card shall be immediately reported by the offender to the nearest police station and he shall also make an application to the Superintendent of the Police concerned for the issue of a fresh identity card, without delay. If he so desires at the time of the presentation of the application, he shall be informed in writing of the inward register at which the application has been entered. The application shall be presented to the Station House Officer of the Police Station who shall forward it to the Superintendent of Police.
(4)After making such enquiries as may be necessary the Superintendent of Police shall issue another identity card marked duplicate.
(5)If an identity card is spoil-ed or has become worn out the duplicate shall be prepared and issued by the Superintendent of Police, on an application by the habitual offender concerned.
(6)A fee of Rs. 1/ - may be charged for the issue of a duplicate identity card where the original has been lost or where a duplicate is issued for a spoilt or worn out card within six months. No fee shall be charged for the issue of a duplicate identity card in any other case.
(7)Where a duplicate identity card is lost or damaged or becomes spoil-ed or worn out, the same procedure as is prescribed above for the issue of duplicate shall be followed, but the card so issued shall be marked 'Second duplicate'.

17. Photographs.

(1)Photographs of the habitual offender shall wherever practicable be obtained in the following, namely:-
(a)The register in form No. 1.
(b)The personal sheet in form No. 7.
(c)The identification record in form No. 10; and
(d)The identity card in form No. 11.
(2)The [Registered] [Sudstituted by ibid] offender concerned shall allow himself to be photographed for the purpose mentioned above.

18. Finger prints when and how to be taken.

(1)Finger prints of a habitual offender are to be obtained in the following:-
(a)The finger print slip in form No. 8 in triplicate; and
(b)The identity card in form No. 11.
(2)When the person concerned refuses, it shall be lawful to take such finger print by the use of such force as may be necessary for the purpose.

19. Bodily measurements.

- For the purposes of the filling up of the personal sheet in form No. 7, the identification record in form No. 10 and like, a [Registered offender] [Substituted by ibid] whose name is for the time being contained in the register shall allow his body to be measured and bodily mark to be noted. But no woman shall be subjected to such proceeding except by a woman and with strict regard to decency.

Chapter IV
Restriction on [Registered offenders] [Substituted by ibid] Regarding offenders not placed in settlement.

20. Reporting of habitual offenders.

(1)Every [Registered offender] [Substituted by ibid] in respect of whom an order in writing] under section 5 has been issued and is in force shall, if required by such [order in writing] [Substituted by ibid] to report himself at fixed intervals, so report himself personally on the 1st and 16th day of each calendar month, or at such longer or shorter intervals as may be mentioned in [order in writing] [Substituted by ibid], to the nearest police station or out-post concerned at any time between 7 A.M. and 9 P.M.
(2)The fact of each such attendance together with the time thereof shall be noted on the identity card of the [Registered offender] [Substituted by ibid] (form No. 11) at the appropriate place. Where the Police Station or out-post at which the [Registered offender] [Substituted by ibid] reports is not the Police Station or out-post within whose area he resides, information shall be given of such attendance to the police Station or out-post of his residence.
(3)If the [Registered offender] [Substituted by ibid] is prevented by disease or another unavoidable cause beyond his control from reporting himself as required by sub-rule (1) on any day, he shall within a week thereof, or within a period equal to one half of the interval fixed for reporting by the [order in writing] [Substituted by ibid] applying to him, (whichever is the shorter period) either obtain permission in writing from the officer in-charge of the police station or out-post or the village watchman or village headman, or attend at the police station or out-post concerned. A permission given under this sub-rule not be granted for more than 7 days.
(4)Where a [Registered offender] [Substituted by ibid] desires to be excused from the attendance by an advance permission to be granted before the date or dates of attendance, he shall make an application for that purpose, with the grounds of his application to the Station House Officer who may grant such permission for not more than 15 days at a time. Where the applicant desires permission for a period exceeding 15 days the application shall be forwarded to the Superintendent of Police of the district, who may grant permission for not more than six months at a time.
(5)All permissions granted under sub-rules (3) and (4) as well as the fact of late attendance, shall be noted on the identity card in form No. 11

21. Superintendent of Police to send reports for suggested restriction

.— The Superintendent of Police concerned shall from time to time send to the District Magistrate reports in form No. 12 regarding [Registered offender] [Substituted by ibid] in respect of whom [an order in writing] [Substituted by ibid] under section 5 or section 6 is desired The District Magistrate shall, after such enquiry, if any as he may think necessary, make his recommendations to the Government.

22. Notification of chance of residence.

(1)Every [Registered offender] [Substituted by ibid] in respect of whom [an order in writing] [Substituted by ibid] under section 5 has been issued and is in force shall, if required by such [an order in writing] [Substituted by ibid] to notify the place of his residence and any change or intended change thereof or any absence or intended absence therefrom, communicate to the officer-in-charge thereof, or out-post concerned, the place of his permanent residence which shall be mentioned in the identity card in form No. 11.
(2)Such [Registered Offender] [Substituted by ibid] shall, every month, submit a written report to the effect that the permanent place of his residence, continues to be the same as is mentioned in his identity card. Such report may be presented personally or may be sent to the Police Station or out-post concerned by post or otherwise. The report shall be sent so as to reach the police station or out-post concerned not later than the 7th day of each calendar month.
(3)Any such [Registered offender] [Substituted by ibid] desiring to leave such place of residence either permanently or temporarily shall send an intimation in writing along with his identity card to the Officer-in-charge of the Police Station or out-post concerned, mentioning therein;-
(a)the date on which he intends to leave such residence,
(b)the place where he is going,
(c)the reason for such change or absence,
(d)in the case of absence, the period thereof,
(e)the route by which he intends to proceed,
(f)the time that is likely to be taken in travelling, and
(g)if he is to return, the route and the time he will take for the return-journey.
(4)The particulars mentioned in the intimation shall be noted on the identity card. In the case of an intimation for leaving the place of residence permanently, information shall also be given to the officer-in-charge of the police station or out-post within the limits whereof the new place of residence is situated.
(5)No such [Registered offender] [Substituted by ibid] shall, without good sufficient cause:-
(a)deviate from the route or exceed the time specified in the intimation sent by him, whether in going to or in returning from the place of destination, or
(b)be absent for a longer period than that specified therein.

23. Change of residences and formalities in the course of journey.

(1)Every [Registered offender] [Substituted by ibid] sending an intimation of leaving his place of residence under sub-rule (3) of rule 22 shall, on reaching the destination for a temporary stay immediately report himself in person to the officer-in-charge of the police station or out-post concerned and produce before him his identity card in form No. 11, which shall be initiated by such officer in token of such arrival.
(2)Such offender shall, on return to his original place of residence report himself in person to the officer-in-charge of the police station or out-post concerned, who shall not the fact on the identity card. The 1[Registered offender] shall produce his identity card for the purpose.
(3)Where such [Registered offender] [Substituted by ibid] has left the place of his residence permanently for taking up residence in another district, he shall report himself in person to the officer-in-charge of the police station or out-post within which his new place of residence is situated. This shall be done immediately on reaching his destination and the identity card in form No. 11 shall also be produced. The Officer to whom the report is made shall keep a record thereof, take steps for registration in his district through the Superintendent of Police and procure a fresh identity card for the [Registered offender] [Substituted by ibid]. The [Registered offender] [Substituted by ibid] shall then surrender his old identity card in exchange for the new identity card.
(4)Where a [Registered offender] [Substituted by ibid] leaving his place of residence temporarily, or permanently; over-stays the period of absence mentioned in his intimation for any good and sufficient cause he shall forthwith send a report thereof in writing to the officer-in-charge of the police station or out-post within the limits whereof he happens to be.

24.

(1)Restrictions on movements.- Every [Registered offender] [Substituted by ibid] in respect of whom a [an order in writing] [Substituted by ibid] has been issued under section 6 and is in force shall, if by such [order in writing] [Substituted by ibid] his movements have been restricted to any specified area not leave such area except under a permit.
(2)The Superintendent of Police shall be the final authority to grant such permit, but the Station House Officer of Circle Inspector may grant such permit for a period not exceeding 15 days at a time, under intimation to the Superintendent of Police.
(3)The permit to be issued under this rule shall be in form No. 13.
(4)The officer so granting a permit in form No. 13 may, in addition to the conditions mentioned in the form, impose any special conditions to be observed by the [Registered offender] [Substituted by ibid] in connection with the period of permission, the route to be followed and the purpose for which the permit is to be used.
(5)A [Registered offender] [Substituted by ibid] to whom the permit has been granted under this rule shall use it only in the manner and subject to the conditions specified therein and shall personally surrender it immediately after his return to the police station or out-post of the place of his permanent residence.
(6)The fact of the grant of a permit under this rule shall be entered on the identity card (form No. 11) of the [Registered offender]. [Substituted by ibid] The fact of the issue of the [order in writing] [Substituted by ibid] under section 6 should also be noted on the identity card.

25. Roll Call.

(1)Any Police Officer not below the rank of a Sub-Inspector, the village watchman or the village headman or in villages where there is no headman or watchman, such person as may have been authorised by the Superintendent of Police of the district may hold a roll call of the [registered offenders] [Substituted by ibid] whose movements have been restricted by a [order in writing] [Substituted by ibid] under section 6. Such roll calls shall not be held at intervals shorter than those fixed by the Superintendent of Police by a general or special hold.
(2)Notwithstanding anything in sub-rule (1), a Police Officer not below the rank of Sub-Inspector, or in the case of villages, not below the rank of head constable may hold a special roll call at any time and on any date, for special reasons. A reasonable notice shall be given before such special roll call is held.
(3)it shall be the duty of the [Registered offenders] [Substituted by ibid] whose movements have been registered under meeting 6 to attend the place appointed for the roll call and to answer to their names when the roll is called unless prevented from doing so by illness or other lawful cause.

26. Register of restriction.

- A register in form No. 14 shall be maintained at the District Police Headquarters and at every police station for [registered offenders] [Substituted by ibid] residing within their respective jurisdiction whose movements have been restricted under section 6 within a specified area.

27. Periodical review of [registered offender] [Substituted by ibid] placed under restriction.

- The Superintendent of Police shall, every year in December, review the cases of [Registered offenders] [Substituted by ibid] placed under restriction under section 6 [---] [Omitted by ibid] and shall make a report to the District Magistrate, who shall forward his recommendations to the Government [in respect of registered offenders restricted under section 6.] [Added by ibid.]

28. Chapter not to apply for 1[corrective settlements.

- Nothing in this Chapter applies to [Registered offenders] [Substituted by ibid] placed in a [corrective settlement] [Substituted by ibid.], who are governed by Chapter V of these rules.

Chapter V
[Corrective Settlements] [Substituted by ibid] and Restriction on [Registered offenders] [Substituted by ibid] Placed therein

29. [Omitted] [Omitted by ibid.]

.

30. Management etc. of [Corrective Settlement]. [Substituted by ibid]

(1)The management control and supervision of every [Corrective Settlement] [Substituted by ibid] established under section 7 shall, subject to the provisions of these rules and to the general control of the Deputy Inspector General of Police, C.I.D. Rajasthan Jaipur, be vested in the Settlement Manager, who shall be appointed by the appropriate appointing authority from police officer not below the rank of Sub-Inspector.
(2)The [Corrective Settlements] [Added by ibid] Manager shall be responsible for the proper management of the [Corrective Settlements] [Added by ibid] and for the well being of the inmates thereof.

31. Register of [registered offenders] [Substituted by ibid] in settlement

(1)In every [Corrective settlement] [Added by ibid], a register of inmates shall be maintained in form No. 15, in respect of [registered offenders] [Substituted by ibid] placed therein or transferred thereto under section 7.
(2)All changes in these registers shall be intimated by the [Corrective Settlements] [Added by ibid] Manager to the Superintendent of Police and to the Officer-in-charge of the Police Station or out-post having jurisdiction.
(3)The names of [Registered offenders] [Substituted by ibid] who have been permanently discharged or transferred from the [corrective settlement] [Substituted by ibid] under section 7 shall be removed from the register.

32. Other register to be maintained in a [Corrective Settlements] [Added by ibid]

- In addition to the register of inmates refer-ed to in rule 31, the following further registers shall be maintained by the [Corrective Settlements] [Added by ibid] Manager in every [Corrective Settlements] [Added by ibid]-
(1)attendance register in form No. 16;
(2)register of leave and pass holder in form No. 17;
(3)register of births in the settlement, in form No. 18;
(4)register of death in the [Corrective Settlement] [Substituted by ibid] in form No. 19;
(5)register of [Corrective Settlements] [Substituted by ibid] absent without leave or out of view in form No. 20;
(6)register of [Registered offenders] [Substituted by ibid] transferred or removed from the [Corrective Settlements] [Substituted by ibid] in form No. 21;
(7)register of punishments in form No. 22;
(8)register of visitor to [registered settlement] [Substituted by ibid] in form No. 23;
(9)register of official inspections and visits to the [Corrective Settlement] [Added by ibid] (No form prescribed);
(10)register of non-official visitors to the [Corrective Settlement] [Added by ibid] (No form prescribed); and
(11)register of cattle-wealth of [registered offenders] [Added by ibid] (No. foreign prescribed). A separate page should be opened for each [Registered offender] [Substituted by ibid].

33. Entries to be made on the identity card (form No. 11)

- In respect of all [registered offenders] [Added by ibid] in the [corrective settlement] [Substituted by ibid] the following facts should be entered in the identity card (form No. 11)
(1)date of entry into the [Corrective Settlement] [Added by ibid];
(2)work allotted;
(3)punishments, if any, inflicted;
(4)notes regarding any pass of absence, rewards, pass for taking employment for residing outside the [Corrective Settlement] [Added by ibid], issued to the offender;
(5)conduct during each half year;
(6)other such remarks, if any;
(7)date of leaving the [Corrective Settlement] [Added by ibid] by discharge or transfer or any similar order.

34. Transfers from [corrective settlement] [Added by ibid].

(1)The officer authorised to order the transfer of any [registered offender] [Substituted by ibid] from one [corrective settlement] [Added by ibid] to another in Rajasthan shall be the Deputy Inspector-General of Police, C.I.D. Rajasthan, Jaipur.
(2)Every transfer from the [corrective settlement] [Added by ibid], ordered under section 7 shall be entered in the register in form No. 21 and shall also be noted in the appropriate place in the register in form No. 15. Intimation shall also be sent to the Superintendent of Police and to the Officer-in-charge of the Police Station or out-post concerned, as required by rule 31, sub-rule (2). A note shall also be made on the identity card in form No. 11.

35. Absence from settlement prohibited except under pas.

(1)No habitual offender placed in a settlement under section 7 shall absent himself from a [corrective settlement] [Added by ibid] except under a pass or discharge licence granted under these rules.
(2)No such [registered offender] [Substituted by ibid] shall utilise any pass or discharge licence issued under these rules except for the purpose for which it was issued and in accordance with its tenor.

36. Temporary absence from [corrective settlement] [Added by ibid].

(1)A pass for temporary absence from the settlement may be granted to a habitual offender by the [corrective settlement] [Added by ibid] Manager for a period not exceeding 15 days. Leave of absence for any longer period may be granted by the Superintendent of Police on the recommendation of the [corrective settlement] [Added by ibid] Manager.
(2)The pass to be granted under this rule shall be in form No. 24.
(3)In addition to the general conditions mentioned in form No. 24, the [co- reactive settlement] [Added by ibid] Manager or the Superintendent of Police (as the case may be) may incorporate such special conditions as may be deemed proper.
(4)The route to be taken by a [registered offender] [Substituted by ibid] for journey both ways shall be specified in the pass in form No. 24 and he shall travel by no other route.
(5)On return to the [corrective settlement] [Substituted by ibid], the [registered offender] [Added by ibid] shall report himself immediately to the [corrective settlement] [Added by ibid] Manager and shall hand over the pass back to him.
(6)Night halts in the case of a journey under a pass in form No. 24, shall be reported by the [registered offender] [Substituted by ibid] to the Officer-in-charge of the police out-post concerned or village watchman or village headman.
(7)If the pass holder overstays the period for which he has been allowed to remain absent from his [corrective settlement] [Added by ibid] owing to illness or other sufficient cause, he shall forthwith inform the Officer-in-charge of the Police Station or out-post within the limits whereof he happens, to be, in writing, and such officer shall immediately send an intimation thereof to the [corrective settlement] [Added by ibid] Manager.
(8)The [corrective settlement] [Added by ibid] Manager shall not allow more than 10 percent of the [registered offenders] [Substituted by ibid] in the [corrective settlement] [Added by ibid] to be absent therefrom on leave at any one time without the sanction of the Superintendent of Police.
(9)Any pass granted under this rule may at any time be withdrawn by the officer granting it or by the District Magistrate. If the pass-holder has already left, intimation shall forthwith be sent to him of such withdrawal.

37. Permanent passes for a person employed outside the settlement.

(1)Where a [registered offender] [Substituted by ibid] in a [corrective settlement] [Added by ibid] has been allowed by the [corrective settlement] [Added by ibid] Manager to take up regular daily employment outside the limits of the [corrective settlement] [Added by ibid], a permanent pass in form No. 25 shall be granted to him by the Settlement Manager. The pass shall specify the hours of each day between which absence from the settlement is permitted.
(2)The pass issued under this rule shall be used only in accordance with its tenor and for the employment for which it was issued. It shall be surrendered to the officer-in-charge of the settlement if and when the employment for which it was granted ceases.
(3)A pass issued under this rule may at any time be cancelled by the Superintendent of Police or District Magistrate, if, after giving the [registered offender] [Substituted by ibid] an opportunity of hearing, he is satisfied that the pass has been miss-used.

38. Permanent pass for residing outside the [corrective settlement] [Added by ibid]

- A permanent pass for residing outside [corrective settlement] [Added by ibid] may be granted as a reward under rule 42.

39. Daily attendance and roll call

(1)Every [registered offender] [Substituted by ibid] placed in a settlement shall attend daily before the [corrective settlement] [Added by ibid] Manager or before a person authorised by him at 7 A.M. in the morning and 9 P.M. at night.
(2)Such attendance shall be recorded in the register in form No. 16.
(3)The [corrective settlement] [Added by ibid] Manager may exempt any [registered offender] [Added by ibid] from attendance, either on specified occasion or general, or may permit him to attend at a his different from that prescribed by this rule.
(4)Nothing in this rule applies to [registered offender] [Substituted by ibid] absent from settlement] under a pass of discharge licence issued under these rules.

40. Work in 3[corrective settlement.

- In a [corrective settlement] [Added by ibid] where agricultural or industrial occupations are provided, the [registered offender] [Added by ibid] placed therein shall carry out such work as may be allotted by the [corrective settlement] [Added by ibid] Manager. The terms of remuneration, the hours of work and the distribution of the land shall be fixed by the District Magistrate, subject to the special or general orders of the Government.
(2)The [corrective settlement] [Added by ibid] Manager can, for special reason exempt any [registered offender] [Substituted by ibid] from working for the whole or any part of the day - See rule 44 (1).

41. Discipline in [corrective settlement] [Added by ibid].

(1)Any [registered offender] [Substituted by ibid] placed in a [corrective settlement] [Added by ibid] who commits a contravention of these rules or any pass issued thereunder or refuses to obey any reasonable order given by the [corrective settlement] [Substituted by ibid] Manager or endeavours to escape from the [corrective settlement] [Substituted by ibid], shall, without prejudice to the provisions of section 10 of the Act, be liable to any one or any more of the following penalties, to be inflicted by the [corrective settlement] [Substituted by ibid] Manager.
(a)a formal warning;
(b)additional or more ordos work;
(c)reduced wages or loss of wages for work done;
(d)with holding or cancellation of leave of absence or leave from work, granted or about to be granted.
(2)No punishment shall be inflicted under this rule without giving the [registered offender] [Substituted by ibid] concerned a reasonable opportunity of hearing.
(3)All orders of punishment passed under sub-rule (1) by the [corrective settlement] [Substituted by ibid] Manager shall be liable to revision by the District Magistrate.

42. Rewards in [corrective settlement] [Substituted by ibid].

(1)The following rewards may be granted by the [corrective settlement] [Substituted by ibid] Manager to [registered offender] [Substituted by ibid] for good conduct:-
(i)exemption from daily attendance;
(ii)increased payment for work;
(iii)liberal grant of passes of leave;
(iv)allotments of lands for separate cultivation; and
(v)promotion to position of responsibility.
(2)The Superintendent of Police may, in consultation with the l[corrective settlement] Manager, grant to a [registered offender] [Substituted by ibid] in a [corrective settlement] [Substituted by ibid] who has given unmistakable evidence of good conduct and sustained industry for a sufficient period, a pass in form No. 26, permitting him to reside outside the [corrective settlement] [Substituted by ibid] but within the district, for the purpose of earning his livelihood. Where such [registered offender] [Substituted by ibid] wishes to reside in a district other than that in which the [corrective settlement] [Substituted by ibid] is located, the Superintendent of Police may grant him, in consultation with the Manager of the [corrective settlement] [Substituted by ibid], and with the consent of the Superintendent of Police of the District in which the [registered offender] [Substituted by ibid] wishes to reside, a pass of that nature. Such pass shall also be in form No. 26, with a suitable note thereon.
(3)A pass in form No. 27 shall not be granted unless the [corrective settlement] [Substituted by ibid] Manager has secured suitable employment for the [registered offender] [Substituted by ibid] or placed him in circumstances which will enable him to earn his livelihood honestly.
(4)The Superintendent of Police may, without assigning any reason revoke a pass granted under this rule and require the offender to re-enter the [corrective settlement] [Substituted by ibid]. On being informed of such revocation, the [registered offender] [Substituted by ibid] shall re-enter the [corrective settlement] [Substituted by ibid]

43. Maintenance of disabled offender.

- [registered offender] [Substituted by ibid] in a [corrective settlement] [Substituted by ibid] who are permanently disabled from being employed on work shall be maintained by the State.

44. Temporary leave from word.

(1)The [corrective settlement] [Substituted by ibid] Manager may, subject to the provisions of sub-rule (3), give temporary leave, that is exemption from work, to a [registered offender] [Substituted by ibid] for not more than 3 whole days in a month. Where leave is to be granted for only a part of a day, he may grant such leave to a [registered offender] [Substituted by ibid] not more than 5 times in a month.
(2)Where leave from work is applied for by a [registered offender] [Substituted by ibid] and the leave to be granted is beyond the powers of the [corrective settlement] [Substituted by ibid] Manager as defined by sub-rule (1), the case shall be referred to the Superintendent of Police concerned, who may grant such leave subject to the provisions of sub-rule (3).
(3)The total number of [registered offender] [Substituted by ibid] on leave under this rule on a particular day shall not exceed 5 per cent of the total number of [registered offender] [Substituted by ibid] in the [corrective settlement] [Substituted by ibid].

45. Surplus proceeds.

(1)The surplus proceeds of the work of a [registered offender] [Substituted by ibid] shall be placed in the post office Saving Bank account in the name of the [registered offender] [Substituted by ibid] concerned, or if he is a minor, then in the name of his guardian.
(2)The pass-book of the account mentioned above shall be kept in the custody of the [corrective settlement] [Substituted by ibid] Manager.
(3)The [corrective settlement] [Substituted by ibid] Manager may, on his authority, permit withdrawals of not more than Rs. 50/ - at a time from the account of the'[registered offender] [Substituted by ibid] in the Savings Bank. Withdrawals for a higher amount shall be allowed only with the sanction of the Superintendent of Police.
(4)When a [registered offender] [Substituted by ibid] is discharged from the [corrective settlement] [Substituted by ibid] the Pass Book should be returned to him. If he dies before discharge, it should be delivered to his legal heir or heirs.

46. Discharge from settlement.

(1)The officer authorised under section 7 of the Act to order discharge of a [registered offender] [Substituted by ibid] from a settlement shall be the Deputy Inspector-General of Police, C.I.D.1 Rajasthan, Jaipur, acting in consultation with the Manager of the [corrective settlement] [Substituted by ibid] and the Superintendent of Police.
(2)The fitness for discharge of every [registered offender] [Substituted by ibid] placed in a settlement shall be examined, ordinarily, after he has resided in a [corrective settlement] [Substituted by ibid] for a period of 3 years, and thereafter before the 1st of July every year, by the [corrective settlement] [Substituted by ibid] Manager in consultation with the Superintendent of Police having jurisdiction over the [corrective settlement] [Substituted by ibid].
(3)If, during the period of his residence in a [corrective settlement] [Substituted by ibid] a [registered offender] [Substituted by ibid] has been sentenced to imprisonment by a criminal court, the period of 3 years afraid shall be calculated from the date of expire of such sentence or the last of such sentences, as the case may be.
(4)No [registered offender] [Substituted by ibid] shall be discharged from the [corrective settlement] [Substituted by ibid] unless-
(a)his conduct has been uniformly good and he has had no disciplinary punishment during the 3 years immediately before his discharge, and he had no conviction in a criminal court for an offence involving moral turpitude during the said period, and
(b)he is able to maintain himself and his dependents by honest means outside the [corrective settlement] [Substituted by ibid].
(5)The Deputy Inspector-General of Police, C.I.D.; may, for special reason in consultation with the Superintendent of Police The District Magistrate and the [corrective settlement] [Substituted by ibid] Manager, discharge a person from a [corrective settlement] [Substituted by ibid] within a shorter period than that prescribed by sub-rule (2), (3) and (4).
(6)[registered offender] [Substituted by ibid] discharged from a [corrective settlement] [Substituted by ibid] shall ordinarily be on probation for such period as the said Deputy Inspector General of Police, C.I.D. may direct and shall during the period of probation reside in such place as the later may direct.
(7)The period of probation shall not ordinarily exceed two years, but may be extended by the said Deputy Inspector-General of Police, C.I.D. for sufficient reasons to be recorded.
(8)The discharge licence shall be in from No. 27. The discharged offender shall, during the period of probation, continue to maintain good conduct and shall comply with the conditions entered in the discharge licence. For breach of this sub-rule, he may be replaced in the [corrective settlement] [Substituted by ibid] by the said Deputy Inspector-General of Police, C.I.D. after a reasonable opportunity has been given to him of being heard.
(9)A [registered offender] [Substituted by ibid] discharged from the [corrective settlement] [Substituted by ibid] who completes the period of his probation satisfactorily, shall be discharged finally from the [corrective settlement] [Substituted by ibid].

47. Temporary pass for persons suffering from disease.

(1)A [registered offender] [Substituted by ibid] suffering from leprosy, tuberculosis, general disease, insanity, or other contagious or infections disease, may be granted a temporary pass in form No. 28 for the purpose of enabling such offender to reside in an asylum, hospital, sanatorium, nursing home or similar institution. Such a pass may contain a condition that the holder thereof shall reside at the institution concerned for such time as may be specified therein or until further orders, and shall not leave the institution except with the sanction of such person as may be mentioned in the pass.
(2)The [registered offender] [Substituted by ibid] shall, on the expiry of the period of his pass or on receipt of the further order, as the case may be return to the [corrective settlement] [Substituted by ibid].
(3)All orders passed by the Superintendent of Police under sub-rule (1) shall be subject to revision at any time by the District Magistrate.

48. Inspection of corrective settlement.

(1)A [corrective settlement] [Substituted by ibid] may be inspected at any time by Deputy Inspector General of Police, C.I.D. Rajasthan, Jaipur, the District Magistrate, the Superintendent of Police, or by any person authorised in that behalf by any of them.
(2)All inspections of a [corrective settlement] [Substituted by ibid] shall be recorded in a register to be kept for the purpose, as provided in rule 32 and a copy of the notes made therein shall be forwarded to the Deputy Inspector-General of Police, C.I.D. Rajasthan, Jaipur.

49. Periodical review of offender in corrective settlement.

- As provided for in rule 46, sub-rule (2) a periodical review of [registered offender] [Substituted by ibid] in all [corrective settlement] [Substituted by ibid] shall be made regularly. This review should ordinarily place in the month of June every year.

Chapter VI
Miscellaneous

50. Inspection of residences of [registered offender] [Substituted by ibid].

- Any Magistrate or any Police Officer not below the rank of a Sub-Inspector may, at any time, enter and inspect the residence of a [registered offender] [Substituted by ibid] whether in a settlement of elsewhere, where he has reason to believe that the provisions of the Act, these rules or any pass, permit or discharge, licence issued under these rules have been or are about to be contravened. Reasonable notice shall be given to females (not being [registered offender] [Substituted by ibid] in respect of whom the inspection is to be made), who live in a apartments solely meant for such females, to leave such apartments.

51. Exemptions.

(1)In addition to exemptions expressly provided for by any of these rules, the District Magistrate may exempt any [registered offender] [Substituted by ibid] not being a [registered offender] [Substituted by ibid] placed in a settlement from all or any of the obligations imposed upon him. Such exemption may be conditional or unconditional. Such exemption may be varied or cancelled by the District Magistrate and such variation or cancellation may be made with or without notice to the [registered offender]. [Substituted by ibid]
(2)It a [registered offender] [Substituted by ibid] is old, sick or infirm or is otherwise incapable of committing crime, and if he has continued to be of good conduct for a period of 3 years after his last release from Jail, The District Magistrate may, after obtaining a report from the Superintendent of Police, modify to the advantage of the [registered offender] [Substituted by ibid] or cancel, any obligation imposed upon the [registered offender] [Substituted by ibid] by the Act, these rules or any pass or permit issued under these rules. Such modification or cancellation may be withdrawn at any time by the District Magistrate after giving the' [registered offender] [Substituted by ibid] notice to show cause why it should not be withdrawn.
(3)All orders passed under sub-rule (1) or sub-rule (2) shall be communicated to the [registered offender] [Substituted by ibid] concerned and shall take effect from the time of such communication. The order should be noted on the identity card (Form No. 11), also.

52. Duplicates.

- Any pass, permit or discharge licence issued under these rules, if lost, spoil-ed or becoming worn out, may be replaced by a duplicate. The provisions of sub-rule (2), (3), (4), (5), (6) and (7) of rule 16 shall, as for as may be, apply in respect of the issue of duplicate in such cases.Form No. 1(See Rule 3)Register of [registered offender] [Substituted by ibid]
(Omitted)District
(a)Serial number (with letters to denote district).
(b)C.I.D. Gang number and S. No. if any.
(c)Name with aliases.
(d)Father's name/Husband's name.
(e)
(i)Residence,
(ii)Police Station
(iii)Tehsil
(iv)District.
(f)Caste and occupation.
(g)Description (age and other particulars).
(h)Nature of restrictions imposed.
Left-thumb impression of the(registered offender)Space for F.P.B. acknowledgement slip and F.P.B. Serial No.Space for Photograph and Serial No.
S. No. Name under which convicted Station Crime No. Section of Law Distt. and Court Date and Calender No. Section Sentence Jail No. Witness to prove
1 2 3 4 5 6 7 8 9 10 11
                     
Form No. 2(see Rule 4)List of persons liable to [Registered offender] [Substituted by ibid]
S. No. Name Father's Name/Husband Name Caste Village Sex Age Offence Court C.C. No. Sentence Section and date of conviction Whether any further information is required fromthe offender, if so, give details,
1 2 3 4 5 6 7 8 9 10 11 12
                       
StationDateTo the District Magistrate DistrictSuperintendent of Police,District
Form No. 3(See Rule 5)Notice to [Registered offender] [Substituted by ibid] under Section 3 (3) of the Rajasthan Habitual Offenders Act, 1953.Whereas there is reason to believe that you,.........S/o.......residing in village.........under police Station..........District........are a [Registered Offender] [Substituted by ibid] within the meaning of Section 2 (1) (a) of the Rajasthan Habitual Offenders Act (Rajasthan Act No. IX of 1953), as you have been sentenced to a substantive term of imprisonment in a continuous period of S years on not less than 3 occasion for one or another of the offences under the Indian Penal Code set forth in the Schedule annexed to the said Act, the convictions being dated.........and...........and.........(and show cause why, your name be not registered as a [registered offenders.] [Substituted by ibid]You are hereby required to appear before me on.......... at........A.M.and submit your representation if you desire expunction of your name.You are, further directed to appear before me on the said date and at the said time for the purpose of:-
(a)having your (finger prints, palm impressions, foot prints and photographs) taken and
(b)supplying the information required from you, as detailed below:-
in the annexed statement,Seal of the Court.StationDated.District Magistrate.Form No. 4(see Rule 9 (2)Warrant for the arrest of a [Registered offender] [Substituted by ibid] who has failed to appearTo(Name and designation of the Police-Officer or other person or persons who is or are to execute the Warrant).Whereas......... son of ........ resident of......... a habitual offenders as defined by Section 21 (a) of the Rajasthan Habitual Offenders Act, 1953, was required by notice issued under Section 3 (1) of the aforesaid Act to appear before me and allow his (finger impressions and palm impressions, foot prints and photographs) to be taken and to supply certain information in connection with his registration as [registered offenders] [Substituted by ibid] under the aforesaid Act;And whereas he has failed to do so;And whereas I consider it necessary that this (finger impressions and palm impressions, foot prints and photographs) should be taken and the information obtained.This is to authorise and require you to arrest the said......son of........ resident of......... on the......... day of.........to ring him before me for the purposes mentioned above.Given under my hand and Seal of the Court this.......... day........of.........Seal
(Signature)Strike off words which are not necessary
Form No. 5(See Rule 12)Intimation of change of District(To be prepared on change of district by [Registered offender]. [Substituted by ibid]District.

1. Serial Number.

2. C.I.D. Gang Member, if any.

3. Name with aliases.

4. District to which forwarded.

5. Brief history of [Registered offender]. [Substituted by ibid]

Signature of Superintendent of Police.Form No. 6(See Rule 12)Intimation to finger print bureau on change of District by [Registered offender]. [Substituted by ibid]District No.Name................The [Registered offender] [Substituted by ibid] specified above, in respect of whom the notification under section 3 (3) of the Rajasthan Habitual Offenders Act, 1953, was published at page.......... of part......... of the Rajasthan Raj-patra, dated ,.......... and.......having finger print bureau Serial No.........has changed his residence permanently to.......District...........District Superintendent of Police,District..........................Place.........Date..........ToThe Finger Print Bureau.Form No. 7(See Rule 13)Personal Sheet(In Triplicate)Photograph of the [Registered offender] [Substituted by ibid].District No.Date of notification in the RajasthanRajpatra and part and page of theRajasthan RajpatraName with Alias.Father's/Husband's Name.Age/Sex.Caste.Occupation.Village,Police Station.Tahsil.District.Name of identifying witnesses.Identification Marks and descriptive Particulars.Nature of restriction imposed.Personal sheet prepared by .....................on....................Finger prints as per separate finger print slip taken by......... on ..................Photograph taken by................. on.................. Signature of person who prepared Personal Sheet.Date..............Place...............Signature and left hand thumb impression of the [registered offender]. [Substituted by ibid.]Relations.Places visited and likely to be visited.Details of Convictions (In Block letters.)No.District.Police Station.Crime with No. and Date.CourtPlace.C.D.DateSectionRemarks.Sentence.Modus Operand (i).Form No. 8[See Rule 14 (a)]Finger Print Slip of [Registered Offenders] [Substituted by ibid.]Indian UnionRajasthanFinger Print Record SlipClassification No.
Right Hand Rolled Prints.
Thumb Index Middle Ring Little
         
Left Hand Rolled Prints
Thumb Index Fold Middle Ring Fold Little
         
Fold:- Plain Prints of Index, middle, Ring andLittle finger taken simultaneously.
Left Right
Signature of Magistrate/Gazetted Officer/Officer, in verification of the fact that the prints above were taken before him and that they are the impressions of the convict named on the reverse.Date.............Signature & Rank of OfficerResult of search left Traced/Unbraced, Date ............. Name of F.P.B. ........... Impression taken by ............ Rank ............. Date ......... Place ............ District ......... Tested by .............. Rank ............. Date ............ Place .............. District ............
Classified by…...........Tested by…..............Indexed by…..............Recorded by …........... Date…..........................Date…..........................Date…..........................Date ….......................... Thumbs Simultaneously
Left Right
D.S. No./P.R. No. Bureau No. Male Identified Duplicate slips sent to C.F.P.B
Female Unidentified (2) …... (2).......(3).......
(1) Full Name withaliases …................. (in block letters)(2) Father's or Husband's…....................... (Name with aliases) AgeReligion VillagePolice Station DistrictState
  Name under which convicted Distt. Court G.R. Cases No. Court Case No. Section Jail Admission No. Police Station Case No. & date Identifying Officer
1.2.3.4.5.6.7.8.9.10.                
Certified that theimpression, personal details and convictions are correctly takenland recorded.Signatures in full & rank of officerpreparing the slip District ............... Date............. Certifiedthat the impressions have been tested by testing officer personaldetails verified and the convictions with Police, Jail andjudicial records.Signatures in full of ProsecutingOfficer/Sub-Inspector District .............. Date............
Form No. 9(See Rule 14 (2)Receipt to be sent by Finger Print Bureau.Received the Finger Prints ofNo........................ of....................................District.Finger Print Bureau No. ...........................Signature (with date) of the OfficerIn-charge of F.P.B.ToThe Superintendent of Police,.............. DistrictNote - On receipt of this the Superintendent of Police, should paste in the Register of [Registered Offenders] [Substituted by ibid.]Rajasthan State size 8 'by 8'Form No. 10(See Rule 15)Identification Record of [Registered offender] [Substituted by ibid.]
{|
Photos(3.5 'By 2.5')
| Name …...................Alias …...................Father's Name…................... Caste …..........Husband'sNameVillage …............... P.S.…...................District …................State …....................Occupation…...................F.P.B. Serial No.…...................Photograph No.…...................Photograph taken by…...................Person who can identify…..............…...................….........................................................................|}DescriptionColour ...................Complexion ................... age ................... Born ......................................
(City or Village) (P.S.) (District) (State)
Check Relevant MatterAppears - Slim Medium Stout Drug-User Face Pockmarked.Shoulders - Straight Round stooped Hunchbak is Right or Left handed.Eyes - Black Blue Grey Hazel Brown Maroon Wears Glasses Crossed : Right or Left Eye Artificial : Right or Left Eye Blind : Right or Left Eye.Hair - Sandy Blond Brown Red Auburn Black Partially Grey, Grey Wavy Curly Kink Partially Bald Bald Wig Drey : Brown Black Growth : Thick Thin Cut : Short-Clipped Dressed (Long Short) Uncut : 'Puttedar' Partition : (Right Left Centre) Uncut Sikh latadhari' Touch : Soft Hard Straight.Nose - Small Large Pug Straight Hooked Pierced : Right or Left Side or Centre.Ears - Small Large Medium Flaring Closed to Head Cauliflower Right or Left Ear Both Deaf : Right or Left Ear Both Pierced : Right or Left Ear Both Pierced : Right (Lower Upper) Left (Lower Upper).Beards - Colour Long : (Combed Upwards or Downwards) Short Growth: Thick Thin Timmed Edward Fashion French-cut Mulla Fashion.Mustaches - Colour Long Short Stubby Turnedup Ends Fashion : Curzon Mulla Talwar-cut 'Galmuchha'.Speech - Fast Talker Slow Talker Stammers Accent Kind Soft voice Gruff voice Effeminate Voice Tongue-tied.Distinctive Marks. (Note below)All scars, Tatoo marks, Missing teth, Gold teeth : Upper or Lower Jaw; If lame, the cause; Amputations, Bow-legged Knock-kneed, Pigeon Toed, Twitching of Features-
Modus Operandi of theOffender Convictions Associates and therelatives of the offender
No. Name under which convicted District and Court Date Section Sentence Jail admission No. and Name of Jail.
             
Form No. 11[See Rule 16 (1)Identity Card of Habitual Offenders
Number District Name of notified offender Father's Husband's name Caste
         
Village P.S. District Age Description Finger Prints
         
Designation Signature of Superintendent of Police issuingwith and photo 2 X 2 Date.
         
Record of movements.Date. Village & Police Stations. Signature of Station House Officers.Instructions.

1. The [Registered offenders] [Substituted vide Rajasthan Gazette Part 4-C, dated 1.3.1962.] shall immediately report the loss of this card to the nearest police station and obtain from the Station House officer the Duplicate.

2. The [Registered offender] [Substituted vide Rajasthan Gazette Part 4-C, dated 1.3.1962.] shall give his card for examination or inspection when required by any Police Officer, Magistrate or any other person authorised by the District Magistrate in this behalf.

3. The [Registered offender] [Substituted vide Rajasthan Gazette Part 4-C, dated 1.3.1962.] shall carefully preserve the card and shall produce the same for recording his movements to the Station House Officer concerned whenever required.

4. The identification Card will be personal property of the [Registered offender] [Substituted vide Rajasthan Gazette Part 4-C, dated 1.3.1962.].

5. Here enter any Restrictions imposed under Section S and 6 of the Rajasthan Habitual Offenders Act, 1953.

Losses of identity card to be noted here with dates.Note - Sufficient number of blank pages should be attached to this card for making entries regarding reporting, leave etc.Form No. 12(See Rule 21)Report for restriction on [Registered offender] [Substituted by ibid.] and attendanceThe habitual offenders whose names and other particulars are restricted to the area noted against each furnished here-under may be required to report themselves in column ( ) at first intervals and intimate change of residence.
No. Name Father's/ Husband's Name Village P.S. District Area within which to be restricted, (if such arestriction is desired.) If reporting at fixed inter vals desired, stateinterval
1 2 3 4 5 6 7 8
               
Superintendent of Police.District.Form No. 13(in triplicate)[See Rule-24 (3)]Permit to leave are within which a [Registered offender's] [Substituted by ibid.] movements are restricted.Counter Foil No. 1:- (To be sent at once to the Station House Officer of the Station in the limits of which the [Registered offenders] [Substituted by ibid.] intends to go).Counter foil No. 1:- Permit.A [Registered offender] [Substituted by ibid.] intends leaving this place on ....................... to go toto reside inin the limits ofand has been permitted to do so.Police StationDate.Village.Signature.Designation.The entry not required may be struck off.(To be printed on the reverse).
(i)[Registered offender] [Substituted by ibid.] number.
(ii)Whether leaving the village permanently and if not the purpose of absence.
(iii)Route and the time he will take in going to his destination.
(iv)Route and the time he will take in returning to his village.
Note- In the case of a [Registered offender] [Substituted by ibid.] permanently leaving the village in which he is residing item (iv) need not be filled in.Foil to be given to the [Registered offenders] [Substituted by ibid.] permitted to go on a journey or to change his place or residence temporarily or permanently.PermitA [Registered offender] [Substituted by ibid.] intends leaving this place on
in the limits of to go to
Date. to reside in
Village Police Station. He has been permitted to do so.
Signature.Designation.Note.— 1 (a) The individual receiving this permit should report in person at the intervals fixed to the village headman, or the members of the village Panchayat, the Station House Officer or the Police Officer or other person authorised in lieu of the village headman as the case may be and obtain his signature on the pass.
(b)On return to his village, he should hand over the permit forthwith to the Issuing Authority.

2. The Issuing authority should then verify the entries in the pass and file it with the original. In case of any suspicious entries, it should be immediately reported to the Station House Officer concerned.

The entry not required may be struck off.(To be printed on the reverse)(i)[Registered offender] [Substituted by ibid.] No.(ii)Whether leaving the village permanently and if not the purpose of absence.(iii)Route and the time he will take in going to his destination.(iv)Route and the time he will take in returning to his village.(v)Signature of authority to whom report is made.
Date of reporting House of reporting Village of reporting Signature of the village, Headman, the reportingreporting reporting Station House/officer, or the police Officeror other person authorised in lieu of the village headman, as thecase may be or the member of the village panchayat.
1 2 3 4
(vi)One clear mark of identification of the notified offender.Note - In the case of a l[registered offender] permanently leaving the village in which he is residing item (iv) need not be filled in.Counter foil No. 2.— To be [retained at p.s.]PermitA [Registered offender] [Substituted by ibid.] intends leaving this place onto go to.................to reside inin the limits of
DateVillage Police Station, He has been Permitted to do so.
The entry not required may be struck off.To be printed on the reverse of this foil.(i)[Registered offender] [Substituted bi ibid.] number.(ii)Whether leaving the village permanently, and if not the purpose of absence.(iii)Route and the time he will take in going to his destination.(iv)Route and the time he will take in returning to his village.(v)Date and hour of return to the village.Note- In the case of a [Registered offender] [Substituted bi ibid.] permanently leaving the village in which he is residing items (iv) and (v) need not be filled in.Form No. 14(See Rule 26)Register of [Registered offender] [Substituted by ibid.] whose movements have been restricted
No. No. of [Restricted offender] Name Father's/ Husband's Name Village Area which restricted Remarks
1 2 3 4 5 6 7
Form No. 15[See Rule 31 (1)]Register of inmates [Registered offender] [Substituted by ibid.] in the [corrective settlement] [Substituted by ibid.] at-Where Living
District Personal Number in[Registered Offenders] [Substituted by ibid.]Register Name with aliases Father's Name Husband's Name Age and Sex Date of admission into the[Corrective settlement] [Substituted by ibid.] Presen in corrective settlement Out of view In jail Permitted to live out-side[corrective settlement] [Substituted by ibid.]and the period for which suchpermission is granted[ Date of removal from[corrective settlement] [Substituted by ibid.] Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
Form No. 16(See Rule 32)Attendance Register of [Registered offender] [Substituted by ibid.] .............. [Corrective Settlement] [Substituted by ibid.] ............., month of ........., 200. District number and letter and personal number.Name.
1. 2. 3. 4. 5. 6. 7.
8. 9. 10. 11. 12. 13. 14.
15. 16. 17. 18. 19. 20. 21.
22. 23. 24. 25. 26. 27. 28.
29. 30. 31. Remarks.      
Form No. 17(See Rule 32)Register of [Registered offender] [Substituted by ibid.] granted leave and passes
Distt. No. No. and letter and personal No. Name Period if leave from Substituted byibid.[corrective settlement] granted or of permission ti liveout-side. Actual date of return Remarks.
From To
1 2 3 4 5 6
Form No. 18(See Rule 32)Register of birth in .............. [Corrective Settlement]
S. No. Date of Birth Names of parents of the child with number anddistinct letter and personal number. Sex of Child Name of the Child (To be entered when child innamed) Remarks
1 2 3 4 5 6
Form No. 19(See Rule 32)Register of deaths in ............... [Corrective Settlement] [Substituted by ibid]
S. No. Date of occurrence Name of the deceased, with No. & Letter ofdistrict and personal No. if any. Names of parents of husband with No. & letterof district and personal No. in case of unregistered persons Sex Age Cause of death Remarks
1 2 3 4 5 6 7 8
Form No 20(See Rule 32)Register of [Registered offender] [Substituted by ibid.] absent without leave out from their the Settlement.
No. & Distt. & Personal No. Letter No. Name Date of absence Date of return Date of which arrested Action taken against the absence
1 2 3 4 5 6 7
Form No. 21(See Rule 32)Register of [Registered offender] [Substituted by ibid.] Transferred or Removed from [Corrective Settlement] [Substituted by ibid.]
S. No. Distt. No. & Letter and personal No. Name Sex Age Date of admission Date of removal Reasons for removal Authority ordering the removal Remarks
1 2 3 4 5 6 7 8 9 10
Form No 22(See Rule 32)Register of punishment of [Registered offender] [Substituted by ibid.] in the ............ [Corrective Settlement]. [Substituted by ibid.]
S. No. Distt. No. & letter and personal No. Name Offence Details of punishment Date of punishment Remarks
1 2 3 4 5 6 7
Form No. 23(See Rule 32)Register of persons visiting [Registered offender] [Substituted by ibid.] In ......... [Corrective Settlement]. [Substituted by ibid.]
S. No. Name & number of Substituted byibid[Registered offender] Name of Visitor Father's Name Village from which arrived Date of arrival Date of Departure Purpose of Visit Remarks
1 2 3 4 5 6 7 8 9
Form No. 24(In triplicate)[See Rule 36 (2)]Temporary Pass for leaving [Corrective Settlement]. [Substituted by ibid.]Counterfoil No. 1.(To be retained by the [Corrective Settlement] [Substituted by ibid.] Manager.Leave pass from ................. [Corrective Settlement]. [Substituted by ibid.]District Number and letter.Personal number.Name.ToViaTo return on.Marks of identification.Left thumb impression.Signature.Form No. 24 (Continue)(To be sent to Station House Officer).Counterfoil No. 2.Leave pass from .............. [Corrective Settlement] [Substituted by ibid.].District Number and letter.Personal Number.Name.ToViaTo return on.The grant of this pass is subject to the following conditions:-
(1)The holder of the pass shall travel by the route specified therein and by no other route.
(2)The holder shall report himself to the head-man of every village in which he halts over night and obtain his signature on the reverse. If there is a Police Station at the place where he halts, he will report there and not to the Village head-man.
(3)On arrival at his destination, the holder shall at once report him self to the village head-man who will report the arrival to the officer-in-charge of the Police Station within the limits of which the village lies and note this fact on the reverse of the pass.
(4)The pass should be shown to any Magistrate or Police Officer (not below the rank of a S.I. or Station House Officer) who demands its production.
(5)On return to the [Corrective Settlement] [Substituted by ibid.], the pass should be immediately handed over to the Manager.Branch of any of the conditions will render the offender liable to punishment under' section 10 of Rajasthan Habitual offenders Act, 1953.Marks of identification.Left thumb impression.Name of Police Station or Village Arrival Departure............ date ...........Signature of Station House Officer or thehead-man of the route villages specified in the pass.Form No. 24 (Contd.)(Foil To be given to [Registered offender] [Substituted by ibid.])Leave pass from Settlement.District Number and letter.Personal Number.Name.ToViaTo return on.The grant of this pass is subject to the following conditions:-
(1)The holder of the pass shall travel by the route specified therein and by no other route.
(2)The holder shall report himself to the head-man of every village in which he halts over night and obtain his signature on the reverse. If there is a Police Station at the place where he halts, he will report there and not to the Village head-man.
(3)On arrival at his destination, the holder shall at once report him self to the village head-man who will report the arrival to the officer-in-charge of the Police Station within the limits of which the village lies and note this fact on the reverse of the pass.
(4)The pass should be shown to any Magistrate or Police Officer (not below the rank of a S.I. or Station House Officer) who demands its production.
(5)On return to the [Corrective Settlement] [Substituted by ibid.], the pass should be immediately handed over to the Manager.Breach of any of the conditions will render the offender liable to punishment under section 10 of the Rajasthan Habitual Offenders Act, 1953.Marks of identification.Left thumb impression.
(Back)Movements.
Name of Police Station or Village Date Signature of Station House officerStation orthe head-man of the route village specified in the pass.
Arrival Departure
Form No. 25[See Rule 37 (1)]Pass to leave........[Corrective Settlement] [Substituted by ibid] for Purposes of employment.District No. and letter of the [Registered offender] [Substituted by ibid].........................................Personal No. of the [Registered offender] [Substituted by ibid]....................................Name of the [Registered offender] [Substituted by ibid].......................................Authorised to go to Nature and place of employment.....................................To be returned daily by...........................................Marks of identification.......................................Signature of Officer granting the pass.This pass is subject to the following conditions.-
(1)The holder of the pass shall travel only by the route mentioned above.
(2)The holder shall return to the [Corrective Settlement] [Substituted by ibid.] daily by ...............
(3)The pass should be shown on demand to any Magistrate or to any Police Officer (not below the rank of Sub-Inspector or Station House Officer).
(4)The pass holder should not utilise it for any purpose other than the purpose for which it is issued.Breach of these conditions renders the pass-holder liable to punishment.Form No. 26.[See Rules 42 (2) and (3)]Special Pass to reside outside [Corrective Settlement] [Substituted by ibid]

1. District Number and letter.

2. Personal number of the notified offender.

3. Name

4. to reside in

5. For the period from

to ...............................until further orders.Left thumb impression.The grant of this pass shall be subject to the condition that the persons to whom this pass is granted shall reside at the place specified above and shall not leave such place without the written permission of his employer or his employer's agent or of the District Superintendent of Police of............Note : If from sickness or other cause he wishes to leave the said place he shall apply to the District Superintendent of Police of for Permission to return to the [corrective settlement] [Substituted by ibid] at...........This cause is applicable only to those who leaving the settlement for definite employment elsewhere.Form No. 27[See Rule 46 (8)]Discharge license of [Registered offender]. [Substituted by ibid].................(Name) is discharged from the........ [Corrective Settlement] [Substituted by ibid] subject to the following conditions:-
(1)He/She should reside for..............year at.......or such other Dy. Inspector General of Police, C.I.D; may direct.
(2)During this period he/she should be of good conduct, and should obey such conditions as may be laid down by the District Magistrate;
(3)(other conditions).Failure to comply with any of the conditions mentioned above shall render the holder of this licence liable to be recommitted to a settlement.Form No. 28(See Rule 47)Pass for person suffering from disease to leave [Corrective Settlement] [Substituted by ibid]District No. & Letter of the [Registered offender] [Substituted by ibid].Personal No. of the [Registered Offender] [Substituted by ibid].Name of the [Registered offender]. [Substituted by ibid]Authorised to go to.Nature of disease.To return by..........special conditions.Marks of Identifications.Signature of officer granting pass.This pass should be used strictly in accordance with the conditions mentioned above, and for the purpose for which it is issued. The pass holder should return to the [Corrective Settlement] [Substituted by ibid.] by the time mentioned above (unless the pass is renewed in the meantime.)Breach of the above, or overstay, renders the pass holder liable to punishment.Signature of the Officer grating the pass.[Appendix I] [Substituted by ibid.](See Rule 3)
Name of District or Area1   Abbreviation assigned2
(1) Ajmer District RJ-AJM
(2) Alwar ” RJ-ALW
(3) Banswara ” RJ-BAN
(4) Barmer ” RJ-BAR
(5) Bharatpur ” RJ-BHA
(6) Bhilwara ” RJ-BHI
(7) Bikaner ” RJ-BIK
(8) Bundi ” RJ-BUN
(9) Chittorgarh ” RJ-CHIT
(10) Churu ” RJ-CHU
(11) Dungapur ” RJ-DUNG
(12) Sri Ganganagar ” RJ-GANGA
(13) Jaipur ” RJ-JPR
(14) Jaisalmer ” RJ-JSL
(15) Jalore ” RJ-JAL
(16) Jhalawar ” RJ-JLW
(17) Jhunjhunu ” RJ-JHU
(18) Jodhpur ” RJ-JDR
(19) Kota ” RJ-KTH
(20) Nagpur ” RJ-NGR
(21) Pali ” RJ-PAL
(22) Railway Police area ” RJ-RLWP
(23) Sawai Madhopur ” RJ-SWM
(24) Sikar ” RJ-SIK
(25) Sirohi ” RJ-SRH
(26) Tonk ” RJ-TNK
(27) Udaipur ” RJ-UDR
By Order of the Governor,C.S. Gupta,Secretary to the Government.