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State of Haryana - Section

Section 57 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

57. Annual Administration Report. [Section 16(c)].

(1)The Superintendent shall submit to the Government in March each year, in such form as the Special Officer may prescribe, from time to time, a report on the Administration of the Settlement during the preceding calendar year.
(2)The report shall be forwarded by the Superintendent to the Special Officer.Form No. 1(Rule 3)Register of Habitual Offenders residing in District [-] [The words and figures 'prepared in accordance with sections 3, 4, 5 and 7 of Act XII of 1952,' omitted by Punjab Government notification No. 10997-5JL- S9/30704, dated 5-11-1952]Note. - On the permanent transfer of Habitual Offender the entries in this Register will also be transferred to the register of the New District.
No. and Date ofDistrict Magistrate's Order
Serial number with letters to denote district. Name, [father's and grand father's name]* Occupation Residence at the time of registration and PoliceStation Date of birth or approximate age, height and marksof identification Convictions including the date, name of court,offence of which convicted and sentence. Entries afterregistration to be made in red ink. Under section 5/7 Under section 10 No. and date of notifications under sections 11 and12 of the Act
1 2 3 4 5 6 7 8
               
* Substituted for the words "father's name and caste" by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.
Area to which movements are restricted or place in whichsettled Signature of officer making entries under section 5 or undersection 7 or 8 with date Subsequent orders with date regarding transfer, cancellationof registration, etc. Left-hand thumb-impression of the person registered Serial No. of Finger Print Slip and signature of recorder withdate Past and present history of the person Criminal activities with special reference to case in whichsuspected Remarks
9 10 11 12 13 14 15 16
               
Form No. 2(Rule 4)Notice under section 5 of the Punjab Habitual Offenders (Control and Reform) Act, 1952Whereas Government has ordered the preparation of a register of habitual offenders within the district of______________, therefore, I_____________, in exercise of the powers conferred by section 5 of the Act, call upon all habitual offenders residing within the district of________________ to :
(1)appear before _________, at ___________ on _________or any subsequent date to which proceedings may be adjourned.
(2)furnish to____________ such information as may be necessary to enable him to complete the register under section 3 of the Act.
(3)show cause why his name be not entered in the register.Note - 1. The definition of 'habitual offender' as given in section 2(3) of the Punjab Habitual Offenders (Control and Reform) Act, 1952, is reproduced below :-"Habitual offender" means a person -
(a)who during any continuous period of five years whether before or after the commencement of this Act, has been convicted and sentenced to imprisonment more than twice on account of any one or more of the offences mentioned in the Schedule to this Act committed on different occasions and not constituting parts of the same transaction; and
(b)who has, as a result of such convictions, suffered imprisonments at least for a total period of twelve months.
Explanation 1. - A conviction which has been set aside in appeal or revision and any imprisonment suffered in connection therewith shall not be taken into account for the above purpose.Explanation 2. - In computing the period of five years, any period spent in jail either under a sentence of imprisonment or under detention shall not be taken into account.Note - 2. A habitual offender who fails to appear in compliance with this notice renders himself liable to punishment under the Act.Form No. 3[(Rules 4 and 5)] [Strike out the portion which is unnecessary.]Whereas it has been reported to me that you ___________, son of _____________, [grand son of] [Substituted for the word 'caste' by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.] _________, resident of __________, district ____________, are a habitual offender within the meaning of section 2(3) of the Punjab Habitual Offenders (Control and Reform) Act, 1952 in view of the convictions and sentences mentioned hereinafter :-
  --------- Offence Court Conviction Sentence
1.2.3.4.5.          
And whereas more than six months have not elapsed since the expiration of the sentence of imprisonment relating to your last conviction;Therefore, I,_________, in exercise of the powers conferred by section 5/7 of the said Act, hereby require you to -
(1)appear before _______at_______ on _____ or any subsequent date to which the proceedings may be adjourned;
(2)furnish to ______ such information as may be necessary to enable him to complete the register under section 3 of the Act; and
(3)show cause why your name be not entered in the register.Note. - This form can be used both for a special notice under section 5 and a notice under section 7 of the Act.Form No. 4(Rule 6)