Section 6(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(1)The finger-prints, photographs and foot-prints of the Habitual Offender ordered to be registered under the Act shall be prepared in Form No. 4 in triplicate. One copy of it will be sent to the Police Station concerned, second to the [Finger Print Bureau, Madhuban] [Substituted for the words 'Finger Print Bureau, Phillaur' vide Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.], and the third will be kept at the District Police Office alongwith the History Sheet (Form No. 5) of the Habitual Offender concerned.
