Section 50 in Rajasthan Habitual Offenders Rules, 1955
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.
