Section 51 in Rajasthan Habitual Offenders Rules, 1955
51. Exemptions.
(1)In addition to exemptions expressly provided for by any of these rules, the District Magistrate may exempt any [registered offender] [Substituted by ibid] not being a [registered offender] [Substituted by ibid] placed in a settlement from all or any of the obligations imposed upon him. Such exemption may be conditional or unconditional. Such exemption may be varied or cancelled by the District Magistrate and such variation or cancellation may be made with or without notice to the [registered offender]. [Substituted by ibid](2)It a [registered offender] [Substituted by ibid] is old, sick or infirm or is otherwise incapable of committing crime, and if he has continued to be of good conduct for a period of 3 years after his last release from Jail, The District Magistrate may, after obtaining a report from the Superintendent of Police, modify to the advantage of the [registered offender] [Substituted by ibid] or cancel, any obligation imposed upon the [registered offender] [Substituted by ibid] by the Act, these rules or any pass or permit issued under these rules. Such modification or cancellation may be withdrawn at any time by the District Magistrate after giving the' [registered offender] [Substituted by ibid] notice to show cause why it should not be withdrawn.(3)All orders passed under sub-rule (1) or sub-rule (2) shall be communicated to the [registered offender] [Substituted by ibid] concerned and shall take effect from the time of such communication. The order should be noted on the identity card (Form No. 11), also.
