Section 13 in Rajasthan Habitual Offenders Act, 1953
13. Arrest of habitual offenders found beyond prescribed limit.
(1)Whoever being a habitual offenders,-(a)Is found [--] [ Omitted by ibid.] beyond the area [---] [ Omitted by ibid.] to which his movement have been restricted [----] [ Omitted by ibid.] (in contravention of the conditions under which he is permitted to leave such area); or(b)escapes from [any corrective settlement in which he is placed] [Substituted by ibid.] may be arrested without warrant by any police officer, village headman or village watchman, and may be taken before a Magistrate, who on proof of the facts [may order] [Substituted by ibid.] him to be removed to such area [or to such corrective settlement] [Substituted by ibid.], as the case may be, there to be dealt with in accordance with this Act or any rules made thereunder.[---] [Omitted by Act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)]
