Section 4 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
4. Notice under section 5.
- The notice issued by the District Magistrate under section 5 of the Act shall be in Form 2. Besides the general notice in Form 2, the District Magistrate may also serve a special notice on such persons who are known to him to be "habitual offenders" (as defined in section 2(3) of the Act). The special notice shall be in Form 3. The general notice should be published in at least one Hindi [-] [The words 'and one Gurmukhi' ommitted vide Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.] newspaper printed and published in [Haryana] [Substituted for the word 'Punjab' vide Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.] and in circulation in the district. The special notice should be served in the manner prescribed by rule 55.
