Section 7 in Rajasthan Control of Goondas Rules, 1975
7. [Report by the officer-in-charge of the Police station] [Inserted by G.S.R. 188 vide Notification No. F. 10(4)/Home/Gr.V/74, dated 4.3.1977 (Published in Rajasthan Gazette,Extraordinary., Part 4-C, dated 7.3.1977, page 940).]
(1) The officer-in¬charge of the Police Station referred to in Rule 6 (if in Rajasthan) shall send a fort-nightly report to the District Magistrate who made the order and the Superintendent of Police of that district about the movements of the person to whom a direction has been issued under Clause (b) of sub-section (3) of Section 3 of the Act and action if any, taken with regard to his movements.(2)Where the Goonda removes himself outside Rajasthan, the District Magistiate and Superintendent of Police shall make a request to their respective counter-parts of the district to which he has so removed himself to instruct the officer-in-charge of the police Station concerned to make a like report.
