Section 14(2) in Rajasthan Habitual Offenders Rules, 1955
(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
