Section 9 in Rajasthan Habitual Offenders Rules, 1955
9. Supply of information and finger print.
(1)A person to whom a notice under sub-section (3) of section (3) has been issued, shall, if the notice so requires, attend on the date and at the time and place mentioned in the notice and allow his [finger and palm impressions, foot prints and photographs to be taken as referred to in section 4] [Substituted by ibid.] and also supply such information as may have been mentioned in the notice.(2)Where such persons fails to attend and aforesaid, and the District Magistrate [or any officer appointed by him in this behalf] [Substituted by ibid.] considers it necessary that the [finger impressions and palm impressions, foot prints and photographs] [Substituted by ibid.] should be taken and the information obtained, he may issue a warrant in form No. 4 for the arrest of such person. The warrant shall be signed by him, shall bear the seal of his court and may be executed and shall be in all respects governed by the provisions of sections 75 to 86 of the Code of Criminal Procedure, 1898 [Act V of 1898] [Now the provision of Code of Criminal Procedure, 1973 (2 of 1974)], and a bond issued under such warrant shall also be governed by the same provisions as are contained in the Code for bonds for appearance before a court.(3)Where an [representation] [Substituted by ibid.] under section 4 has been filed to the knowledge of the District Magistrate [or any officer appointed by him in this behalf] [Substituted by ibid.] he shall not issue a warrant under sub-rule (2) until the [representation] [Substituted by ibid.] is disposed of.
