Section 9(3) in Rajasthan Habitual Offenders Rules, 1955
(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.
