Section 30 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
30. Transfer of Habitual Offender from one district to another. [Section 16(1)].
- If on receipt of application from a Habitual Offender in respect of whom a notification under section 11 or 12 has issued, the Superintendent of Police considers that his transfer to another district is desirable, he shall request the Government through the District Magistrate in Form No. 16 to order the transfer.Government after consulting the District authorities of the District to which it is proposed to transfer the Habitual Offender, shall issue the necessary notification in the [Haryana] [Substituted for the word 'Punjab' by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.] Gazette.Cancellation of Notification under Section 11
