Section 6(2) in Rajasthan Habitual Offenders Rules, 1955
(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.
