Section 6(4) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(4)It shall be the duty of the Station House Officer arresting a registered offender or suspecting a registered offender of a criminal offence, to immediately communicate the synopsis of the action taken together with a brief summary of the facts of the case to the Superintendent of Police of the District in which the offender is known to be registered.
