Section 6 in Rajasthan Habitual Offenders Rules, 1955
6. [Service] [Substituted by ibid.] of Notice.
(1)At least 10 days before the date fixed for appearance, the notice in from No. 3 shall be affixed on the notice board of the office of the District Magistrate [or any officer appointed by him in this behalf] issuing the same, and in a conspicuous place at every police station or out post in whose area the habitual offender resides. The contents thereof shall be proclaimed by beat of drum in the town or village in which the habitual offender resides.(2)In the notice to be affixed on the notice board of the District Magistrate [or any officer appointed by him this behalf] under sub-rule (1) it will not be necessary to mention the name of the habitual offender in the body of the notice. A common notice may be published for several habitual offenders, and their names and dates of conviction etc. may be noted below the notice, a note to that effect being made in the body of the notice.(3)In addition to the publication of the notice in the manner prescribed by sub-rule (1) a copy thereof shall be served on the habitual offender concerned in the manner provided in the Code for the service of summons. Where such service cannot be effected in spite of the best efforts of the serving officer the serving officer shall affix the copy on a conspicuous part of the last known residence of the person to be served and shall make a report accordingly to the District Magistrate [or any officer appointed by him in this behalf] who may then declare the service to be sufficient or order service in such other manner as he may think fit in the circumstances of the case. Service under this sub-rule shall in all cases be effected at least 10 days before the date fixed for appearance.
