Section 5C in Rajasthan Habitual Offenders Act, 1953
5C. Representation against registration etc.
(1)Any person deeming himself aggrieved by the registration or re-registration of his name under section 3 or, as the case may be, section 5B or by any order made under sub-section (2) of section 5 may within sixty days from the date of such registration, re-registration or order make a representation to the State Government against the same(2)The State Government shall, after considering the representation and giving the aggrieved person an opportunity of being heard, either confirm or cancel the registration, re-registration or order, as the case may be, and shall, in the case of confirmation, record a brief statement of the reasons therefor.
