Section 7 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
7. Identification roll to be given to the Habitual Offender. [Section 16 (2)(f)].
(1)Every registered Habitual Offender shall be supplied with an 'Identification Roll' in Form No. 6 to which shall be attached a copy of the rules and order to be obeyed by him.(2)An acknowledgement for the receipt of the 'Identification Roll' duly attested by the Delivering Officer shall be attached to the History Sheet of the Habitual Offender maintained at the Police Station.(3)Every registered Habitual Offender shall present and produce his 'Identification Roll' for examination/ inspection when required by any Police Officer or Magistrate or any other person authorised in this behalf.(4)Every registered Habitual Offender shall report immediately at the Police Station within the jurisdiction of which he is residing, the loss or damage to his Identification Roll and the circumstances in which it was lost or damaged. On receipt of such report from the registered Habitual Offender, the Station House Officer shall prepare and issue a fresh 'Identification Roll' marked 'Duplicate' in form No. 6, obtain the acknowledgement of the Habitual Offender and attach the same with the History Sheet.Before issue of the duplicate 'Identification Roll' the Station House Officer shall make such enquiries as are practicable about the loss or damage of the 'Identification Roll' and forward the same with the note ordering the issue of the duplicate copy to the District Police Office for being placed with the History Sheet, maintained at that office.(5)If a registered Habitual Offender is arrested or convicted, the 'Identification Roll' shall be treated as his personal property and dealt with as such.
