Section 10 in Rajasthan Habitual Offenders Rules, 1955
10. Additions to the register.
(1)After the female preparation of register under sub-section (5) of section 3, the Superintendent may from time to time make a report to the District Magistrate for the [re-registration and] [Substituted by ibid.] addition in the register of the name of a person residing within his jurisdiction, stating the grounds for such addition [or re-registration]. [Substituted by ibid.](2)Upon receipt of such report the District Magistrate shall follow as nearly as may be the same procedure as is laid down in rules 5, 6, 7 & 9 and an [representation] [Substituted by ibid.] against the order of the addition of a name shall also be governed by rule 8. [or re-registration] [Added by ibid.]
