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State of Odisha - Act

The Orissa Restriction of Habitual Offenders Rules, 1969

ODISHA
India

The Orissa Restriction of Habitual Offenders Rules, 1969

Rule THE-ORISSA-RESTRICTION-OF-HABITUAL-OFFENDERS-RULES-1969 of 1969

Published on 12 July 1969
Commenced on 12 July 1969
[This is the version of this document from 12 July 1969.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Restriction of Habitual Offenders Rules, 1969Published vide Notification No. 21761-P, dated 12 July, 1969, Orissa Gazette Extraordinary No. 1302, dated 29.7.1969Notification No. 21761-P, dated 12 July, 1969. - In exercise of the powers conferred by Section 14 of the Orissa Restriction of Habitual Offenders Act, 1952 (Orissa Act XXIV of 1052), the State Government do hereby make the following rules, namely :

1. Short title and commencement.

(1)These rules may be called the Orissa Restriction of Habitual Offenders Rules, 1969.

(2)They shall come into force at once.

2. Interpretation.

- ln these rules unless the context otherwise requires-

(a)"Act" means the Orissa Restriction of Habitual Offenders Act, 1952 (Orissa Act XXIV of 1952);

(b)"District Magistrate" shall also include, any Additional District Magistrate (Executive);

(c)"District Superintendent of Police" shall have the same meaning as assigned to it in the Police Act, 1861 and shall also include any Additional Superintendent of Police;

(d)"Form" means the Forms appended to these rules;

(e)"Officer, in-charge of a police station" shall have the same meaning as assigned to it under the Code of Criminal Procedure, 1898 (Act V of 1898);

(f)"scheduled offence" means the offence mentioned in the Schedule I or II of the Act;

(g)"State Government" means the Government of Orissa.

3. Procedure of notification of habitual offenders.

(1)If in the opinion of the Officer-in charge of a police-station it is necessary to bring a habitual offender, whether permanently or temporarily residing in or frequently visiting his jurisdiction, under purview of the Act, he may submit a report in triplicate in Form 'A' to the District Superintendent of Police through his Circle Inspector. A fourth copy of the report should be retained at the police-station.

(2)The District Superintendent of Police, may, if satisfied of the necessity of the proposed action, forward two copies of the report in Form 'A' to the District Magistrate with his recommendations. The third copy shall be recorded in the office record to be opened and maintained in respect of each offender.

(3)The District Magistrate, may, after considering the report call upon habitual offender to show cause within a period exceeding fifteen days from the date of service of the notice in Form 'B' as to why the notification under Section 3 of the Act shall not be issued declaring him to be a notified offender. A record shall be opened on receipt of the report under Sub-rule (2) ; all subsequent proceedings thereafter shall be maintained in this record. Separate record shall be maintained in respect of each offender.

(4)The show cause notice in Form 'B' may be issued in duplicate and served on a habitual offender through the local police in the manner prescribed for service of summons under the Code of Criminal Procedure, 1898 (Act V of 1898).

(5)The District Magistrate shall, after considering the report of the Officer-in-charge of the police-station and the cause, if any, shown by a habitual offender, on being satisfied and for reasons to be recorded in writing, issue a notification under Section 3 of the Act in Form 'C' Three copies of the notification may be made for the purpose of Sub-rule (6).

(6)A copy of the notification shall be hung in the Notice Board of the office of the District Magistrate, another copy shall be sent to the Officer-in-charge of the police-station concerned in whose jurisdiction the residence of the offender is situate or where the offender last resided or frequently visited, as the case may be, for hanging in the Thana Notice Board and the third copy together with a copy of the initial report of the Officer-in-charge of the police-station in Form 'A' shall be sent to the District Superintendent of Police who shall circulate a copy thereof to different police-stations concerned in which the activities of a notified offender extends or likely to extend and file the same in the record concerned, opened under Sub-rule (2).

4.

(1)The State Government may call for the records of any proceedings of a habitual offender in respect of whom a notification has been issued by the District Magistrate.

(2)The District Magistrate may cancel a notification issued under Sub-rule (5) of Rule 3, if it appears to him that a notified offender has attained the age of sixty years and has not been convicted of suspected of any scheduled offence within the preceding five years, or has due to sickness or bodily infirmity becomes incapable of committing a crime.

5.

A register in Form 'D' shall be maintained in the offices of the District Magistrate and the District Superintendent of Police, and all particulars as required therein shall be entered in it in respect of each notified offender of the district. The records opened in the offices of the District Superintendent of Police and the District Magistrate as provided in Sub-rules (2) and (3) shall bear the serial number of the entry in this register, which shall be deemed to be the registered number of a notified offender.

6. Manner and interval of reporting and notifying residence, change and absence.

(1)A notified offender shall, within ten days from the date of issue of the notification, appear in person and notify his place of residence in Form 'E' before the Officer-in-charge of the police-station in whose jurisdiction the said place of residence is situate and allow his finger impressions being recorded by him or by any other Police Officer under his direction.

(2)The Officer-in-charge shall open a record in respect of each notified offender, wherein the fourth copy or the report in Form 'A' in respect of the offender, the report in Form 'E' and all other records in respect of each notified offender, shall be maintained.

(3)A notified offender shall report himself before the Officer-in-charge of the police-station, within whose jurisdiction he is residing for the time being in writing at any time during office hours at an interval of every seven days :Provided that if it is considered necessary in the interest of the general public that a notified offender shall report more often than as required under Sub-rule (3), the Officer-in-charge shall obtain necessary sanction from the District Superintendent of Police in this behalf.

(4)If a notified offender is prevented from reporting himself due to sickness or any other infirmity, he shall give immediate intimation to the Officer-in-charge through the Gramarakhi of his place of residence, or where there is no Gramarakhi, through any other agency.

(5)The District Magistrate or any officer authorised by him in this behalf, may by order in writing increase the interval of reporting by a notified offender to a period not exceeding fifteen days or temporarily exempt any notified offender from such reporting for a period not exceeding sixty days, as the case may be, if-

(a)he is considered unfit to undertake the journey to the place of reporting owing to infirmity or illness; or

(b)has secured work under any employer requiring his daily attendance:

Provided that, if in the opinion of the District Magistrate or the officer authorised by him a certificate of undertaking is necessary, the employer of such offender shall furnish the same with an undertaking to keep an accurate record of the offender's date and hour of attendance in such employment.

7.

(1)A notified offender shall, if he intends to change his residence attend in person at the police-station within the local limits of which he is residing for the time being and notify to the Officer-in-charge, the place of his proposed residence and the probable date of such change.

(2)When such place is situated within the local limits of the said police-station, the intended change shall be notified as above at least three days before such change and when such place is situated outside the local limits of such police-station the intended change shall be notified at least seven days before such change.

(3)If notified offender does not make the change as above due to any reason, he should forthwith communicate it to the Officer-in-charge.

(4)A notified offender who has changed his residence as provided under Sub-rule (2) shall, within three days of his arrival at the new place of residence laying within the local limits of another police-station, report himself to the Officer-in-charge of that police-station and thereafter continue to report himself at such interval as has been prescribed in Sub-rule (3) of Rule 6 and notify his place of residence and any change or intended change of residence and any absence from his residence to that officer as per these rules.

(5)If in the course of any journey for such change, a notified offender has to visit any place or places or to spend a night anywhere on the way, he shall obtain a journey pass in Form 'F' as required under Rule 8 and in that case the provisions contained in that rule shall be applicable to him.

(6)If the place where a notified offender desires to change his residence is within the jurisdiction of another police-station, the Officer-in-charge shall forthwith intimate about it to his counterpart of that police-station and, shall also transfer the record in respect of such offender to such Officer-in-charge and shall also keep the Superintendent of Police concerned informed.

(7)The Superintendent to Police, receiving information of any notified offender changing his residence from or to his jurisdiction shall cancel the entry or make necessary entry, as the case may be, in his office register in Form 'D' and intimate the District Magistrate for similar action. In latter case an extract of the new entry shall be furnished to the District Magistrate for making similar entry in his office register.

8.

(1)A notified offender who intends to absent himself from his residence at any time between 9 p.m. to sunrise on one or more nights shall, if he intends to travel temporarily within the local limits of-

(a)some other police-station or stations;

(b)the police-station in which he, for the time being resides;

report personally to the Police Officer concerned at least three days in case of Clause (a) and one day in case of Clause (b) before his departure to the places to which he intends to proceed and the probable date of his arrival at and departure from such place.

(2)The Police officer before whom a notified offender reports himself as aforesaid, may issue him a journey pass for such absence in Form 'F'. The pass shall be written in duplicate of which one copy should be retained in the office.

(3)On arrival at his destination, a notified offender shall report himself at once to the authority specified in his journey pass and obtain his signature thereon with date and time.

(4)Similarly, when leaving such place, he shall make a report and obtain such signature.

(5)After the journey is over, he shall return the pass to the Police Officer who issued it. This shall then be filed with the office copy.

9. Restriction of movements of notified offenders.

- If the District Magistrate on being satisfied, deems it necessary in the interests of the general public that the movements of any notified offender should be restricted under Section 5 of the Act, he may move the State Government with the required information for their consideration under Sub-section (2) of Section 5 thereof.

10.

(1)A notified offender in respect of whom the notification has been made under Sub-section (1) of Section 6 of the Act, restricting his movements to a specified area, shall not leave such area at any time without obtaining prior written permission from the State Government.

(2)The provisions contained in Rules 6, 7 and 8 should apply mutatis mutandis in respect of such notified offender :Provided that no Police Officer shall issue a journey pass to any such notified offender who has not obtained a written permission from the State Government to visit any place beyond the specified area.

(3)The State Government before issuing a written permission to any such notified offender, may make any enquiry as it deems fit about the desirability of issuing such permission keeping the interests of the general public in view and while issuing such permission may impose any reasonable restrictions as it deems fit to ensure proper check and surveillance on the movements of such notified offender.

(4)The written permission shall be prepared in triplicate. Two copies of such permission shall immediately be sent, one to the District Magistrate and another to the District Superintendent of Police concerned in whose jurisdiction the notified residence of such offender is situate. A notified offender permitted to visit any place outside the district, the District Magistrate and Superintendent of Police concerned shall duly intimate to their counterparts of another district.

11. Inspection of the residence of a notified offender.

(1)It shall be lawful for any Magistrate (Executive) or Police Officer in uniform to inspect the residence of a notified offender, whether by day or by night to ensure proper surveillance over him.

(2)It shall also be lawful for any Grama Rakhi or Village Choukidar duly appointed as such by the District Magistrate or by the Superintendent of Police to check a notified offender at any time during the day or night to ensure that he is not infringing any of the restrictions imposed on him under the Act, or these rules.

12. Functions and powers of the Manager of a settlement established under Section 7 of the Act.

(1)The person appointed under Sub-rule (10) to be the Manager of a settlement, established under Section 7 of the Act, shall keep a register of all notified offenders residing in the settlement and shall notify all changes therein to the Officer-in-charge of the police-station and to the Superintendent of Police of the district within the limits of which such settlement is situate. Whenever any notified offender in respect of whom an order under Section 7 of the Act has been passed arrives at the settlement without a Grama Rakhi or pass, the Manager of the settlement shall send immediately a notice thereof to the Officer-in-charge of the police-station and the Superintendent of Police of the district in Form 'G'.

(2)No notified offender, who has been placed in a settlement, shall go beyond the boundaries of the settlement, except for the purpose mentioned in Sub-rule (3), without a pass in Form 'F' duly issued by the Manager. The provisions contained in Rule 8 shall apply mutatis mutandis in this case also when the Manager of a settlement grants a pass to a notified offender under this sub-rule. He should write it in triplicate and the third copy shall be transmitted by him forthwith to the Officer-in-charge of the police-station within the limits of which the settlement is situate before the journey, in respect of which such pass has been issued, is undertaken by such notified offender.

(3)The Manager shall be competent to issue daily pass in Form 'H' permitting any notified offender to be absent from the settlement during day-light hours for the purpose of engaging in employment, making purchases, or for any other purpose approved by the Manager. The Manager may not issue a pass to him, if he has reason to believe that such offender has been guilty of misbehaviour, such as drunkenness, visiting hours of ill-fame, or associating with bad characters.

(4)The Manager may grant leave of absence from the-settlement, for a period not exceeding five days to a notified offender who has given evidence of reformation. Leave of absence for any longer period may be granted by the Superintendent of Police on the recommendation of the Manager. In all such cases a pass in Form 'F' shall be given and the provisions contained in Sub-rule (2) shall be compiled with while granting the pass by the Manager or by the Superintendent of Police as the case may be, the word "Leave" shall be noted in red, on top right hand side of the pass so granted to a notified offender.

(5)The Manager shall at once report in Form III the fact of the absence without leave or pass of any notified offender to the Superintendent of Police and the Officer-in-charge of the police-station concerned.

(6)If a notified offender who has taken a pass for absence in Form 'E' or 'H', falls to return it to the settlement at the due date and hour, the Manager shall, immediately report the fact to the Officer-in-charge of the police-station concerned; giving the reference of the pass and stating the full particulars of the case and the officer receiving the report shall, after making such enquiries as may be necessary, report the absence to the Superintendent of Police.

(7)A notified offender living in a settlement shall attend before the manager or some other persons authorised by him at such places and times as the Manager may direct. The manager may exempt any notified offender from such attendance either on a specified occasion or generally.

(8)The settlement or any residence therein or part thereof may be inspected at any time by the Manager.

(9)Any Police Officer not below the rank of Sub-inspector, may at any time, under general or special order of the Superintendent of Police, inspect the place of any notified offender settled under Section 7 of the Act. Such inspection shall ordinarily be carried out in the presence of the Manager.

(10)The management, control and supervision of the settlement shall vest in the Manager, who shall be appointed by the District Magistrate.

(11)The Manager of the settlement shall work under the direct control of the District Magistrate and maintain such registers as may be directed by the District Magistrate to enable the Manager to discharge his functions properly under these rules.

(12)The Manager shall submit to the District Magistrate annually in the month of May detailed account showing under appropriate heads, all items of receipt and expenditure incurred during the preceding financial year in connection with the management of the settlement. The District Magistrate, after scrutinizing the accounts shall forward them with such remarks as he thinks necessary to Government.

(13)Any notified offender endeavouring to escape from any settlement, or otherwise offending against the rules for the time being in force, may have his movements further restricted to any particular area within the limits of such settlement under the orders of the District Magistrate.

(14)Any settlement may at any time be visited by the District Magistrate or the District Superintendent of Police for the purpose of supervision of the settlement including the Discipline and conduct of the persons placed in it.

13.

(1)A notified offender who has been placed in a settlement under Section 7 of the Act, may be permitted by the Manager of the settlement, to leave the settlement subject to the following conditions, namely :

(a)he shall seek such permission at least seven days before the intended date of leaving the settlement;

(b)he shall not remain absent from his temporary residence between sun-set and sun-rise; and

(c)he shall report himself to the Officer-in-charge of the police-station or the local Grama Rakhi, if there be any other Police Officer at or near such place immediately on arrival, at the time of departure and also once in every alternate day.

(2)When a pass in Form "F" is granted as provided in Sub-rule (2) of Rule 12 by the Manager to a notified offender permitting him to leave the settlement a Police Constable or a Grama Rakhi may be depute by the Officer-in-charge of the police-station concerned to shadow and watch the movements of the notified offender in course of his to and fro journey.

14.

(1)The case of every notified offender shall be examined from time to time during his detention in a settlement, and in any case at intervals not exceeding five years, by a Committee composed of the District Magistrate, the Superintendent of Police and the Manager of the Settlement. If the Committee considers that in view of his previous conduct there is a reasonable chance of his settling down to an honest living and that he may be in a position to secure regular work, it shall report accordingly to the State Government recommending either that he be finally discharged or that he be conditionally released fora period of probation, which shall be fixed by the State Government according to the circumstances of the case and the order so passed by the State Government is final.

(2)When a notified offender is conditionally released from a settlement for a period of probation, an order shall be delivered to him in Form 'HH' by the Manager in accordance with the orders received from Government to leave the settlement for the period mentioned in such order.

(3)If at any time during the period of such probation, the District Magistrate is satisfied on the report of the Superintendent of Police or otherwise that a notified offender has not been leading an honest and Industrious life or has been indulging in any activity prejudicial to the interests of the general public he shall recommend for cancellation of the order under Sub-rule (2) to the State Government who may authorise him to pass the same. The District Magistrate on cancellation of the said order shall communicate the same to the Superintendent of Police. The Superintendent of Police shall, thereupon cause the said order to be served on him through the concerned Officer-in-charge of the police-station.

(4)A notified offender on cancellation of the order in Form 'HH' by the District Magistrate shall within 3 days of the communication of the order, report himself before the Manager of the Settlement from where he was released on probation. If a notified offender falls to comply accordingly, he may be arrested as provided in Clause (a) of Section 11 of the Act, and be removed to such settlement,

(5)An intimation about such cancellation of the order shall be communicated to the Manager of the Settlement by the Superintendent of Police.

(6)If the District Magistrate is satisfied on the report of the Superintendent of Police or otherwise that a notified offender has been leading an honest and industrious life and has not been indulging in any activity prejudicial to the interest of the general public, he shall, six weeks prior to the expiry of the period of probation, recommend for final discharge of such notified offender from the settlement to the State Government who may thereupon pass an order of final discharge. The order so passed shall be communicated to the District Magistrate who shall immediately direct the Manager of the settlement to release the offender forthwith and a copy of the order of release shall be forwarded to the Superintendent of Police in whose jurisdiction the settlement is situate.

(7)A notified offender who has been conditionally released or finally discharged from the settlement under Sub-rule (2) or Sub-rule (6), as the case may be, shall be subject to the same restrictions as contained in Rules 6, 7 and 8.

15.

(1)The Manager of the Settlement may enforce against all notified offenders placed therein for violation of the discipline of the settlement, disobedience, negligence or disorderly conduct, any one of more of the following disciplinary measures not sufficiently serious to call for prosecution under the Act, namely :

(a)cancellation or withholding of passes;

(b)withdrawal of any privilege previously granted;

(c)extra tasks;

(d)extra toll-calls;

(e)confinement to the settlement for a period not exceeding a week at a time;

(f)fine not exceeding three days' wages; and

(g)loss of marks.

(2)A punishment register shall be maintained for all classes of notified offenders in each settlement in which the Manager shall enter, in his own hand all punishments inflicted with particulars of the offence. Warning for bad work or misconduct shall also be entered in this register. A separate page shall be kept for each notified offender, so that in the event of the report being made to the District Magistrate, a full record of a notified offender's previous misconduct may be available. The register shall be in Form 'J'.

(3)The cultivation of the available land shall be carried out under the direction of the Manager, subject to the general control of the District Magistrate. Separate plots may, at the discretion of the Manager, be distributed as a privilege, rent free to a well-behaved member on the condition that he cultivates it himself. A settler so given the plots to cultivate shall be allowed to appropriate to himself the crops grown thereon.

(4)(1) At the discretion of the Manager, any settler may be permitted to engage himself in such class of work approved by the Manager, outside the settlement and to earn wages for his own appropriation.

(2)If the Government is satisfied that the engagement of any settler outside the settlement is unsatisfactory, it may cause to be served upon the person responsible for the management of the settlement such general or specific direction in respect of such engagement as it thinks expedient for the welfare of such settler.

(5)The hour of work shall not exceed the following, namely :

(a)Adults : Eight hours a day with a half holiday on Saturday and a full holiday on Sunday;

(b)Juveniles between the ages of 13 and 16-Six hours a day with holidays as above,

(6)There shall be two systems of payment for work done in the settlement-

(i)the daily wage system; and

(ii)the piece work system.

The Manager shall decide whether the piece work or the daily wage system shall be adopted. In both the systems the rates shall, with a view to ensure each individual in the settlement, a fair living wage, be fixed by the Manager in consultation with the District Magistrate once a year or as often as may be found necessary. In the case of daily wage earners, full rates for Saturday and half rates for Sundays shall be paid.

(7)There shall be bestowed on any settler any one or more of the following descriptions of reward for good behaviour and good work, namely:

(a)exemption from any particular restrictions imposed by the rules;

(b)presents of cash or reward in kind;

(c)grant of passes to leave the settlement;

(d)certificates of merit;

(e)marks; and

(f)appointment as member of Panchayat or Headman in the settlement.

(8)All the settlers living in the settlement shall not only carry out all lawful orders, passed by the Manager and such tasks as may be ordered but also observe all directions issued by the Manager for the sanitation and health of the settlement and in particular for the prevention of the following misconduct, namely :

(a)getting drunk or behaving in a disorderly manner;

(b)stealing, destroying or in any other way damaging machinery, instruments or materials entrusted to them;

(c)engaging in brawls or affrays in the settlement or making use of force or violence either towards other Settlers or towards any officer of the settlement;

(d)indecent exposure of the person ; and

(e)use of abusive or filthy language.

16.

(1)A certificate of identity in Form 'K' shall be issued to all notified offenders of the settlement by the Manager.

(2)A notified offender, who goes beyond the limits of the settlement either on pass granted in Forms 'F' or 'H', of on probation with orders in Form 'HH', shall carry the certificate of identity of his person.

17.

A notified offender who has been granted a certificate of identity under Sub-rule (1) of Rule 16, shall on demand by any Police Officer in uniform, producer the same for inspection.

18.

Allowing finger impressions to be recorded by the notified offenders notified offender shall, on demand by a Police Officer of or above the rank of an Assistant Sub-Inspector, allow his finger impressions to be recorded.

19.

(1)A notified offender may be transferred from one settlement to another settlement by the District Magistrate in any of the following circumstances, namely :

(a)on health grounds; or

(b)in the interest of discipline of the settlement; or

(c)to avoid overcrowding; or

(d)for better facility to the offender to be trained in skills and craits etc., for his future employment.

(2)While making such transfer the District Magistrate may issue an order, either on the recommendation of the Manager of the settlement to which the offender is subject or with the concurrence of the District Magistrate having control over the settlement to which the transfer is proposed. In the case of the journey of a notified offender on such transfer, the provisions of Sub-rule (2) of Rule 12 and Sub-rule (2) of Rule 13 shall apply mutatis mutandis.Form 'A'[Rule 3 (1)]

1. Name, percentage and residence including temporary residence if any of the habitual offender.............

2. Detailed particulars of conviction of scheduled offences..............

3. Age of the offender.........

4. Details of previous convictions..........

5. Brief particulars about any other prejudicial of suspected prejudicial activities of the habitual offender including criminal cases in which his complicity has been reasonably suspected.............

6. Nature of restrictions desired to be imposed on the offender under the Act..............

7. Signature of the officer-in-charge of the Police Station and date.........

8. Recommendations of the Circle Inspector of Police................

9. Recommendations of the District Superintendent of Police .............

10. Orders passed by the District Magistrate.............

11. Reference of the-

(a)Register in the office of the District Magistrate...........(b)Register in the office of the District Superintendent of Police........Form 'B'[Rule 3 (3)]Notice to show cause under Section 3 of the Orissa Restriction of Habitual Offenders Act, 1952Whereas I am satisfied that ................son of...........of.........police-station.........district........is a habitual offender and with a view to preventing him from acting in any manner prejudicial to the interests of the general public, it is necessary to declare him as a notified offender under Section 3 of the Orissa Restriction of Habitual Offenders Act, 1952 in order that he should be subjected to the restrictions mentioned in Section 1 thereof.I, therefore, direct the said Shri.............to show cause within 15 days from the date of service of this notice as to why he should not be so declared as a notified offender.If he desires to appear and be heard in person he can do so at his own cost, within the specified time during office hours in my Court. No legal or other representation will be allowed to show cause, or to appear and plead on his behalf.Ex parte decision shall be taken in the event of failure to show cause within the said period.Seal of the District MagistrateSignature of the DistrictMagistrateForm 'C'[Rule 3 (5)]Registered No.......Whereas I am satisfied that Shri....................son of................... of.......................police-station..........district...........is a habitual offender and with a view to preventing him from acting in any manner prejudicial to the interest of the general public. It is necessary to declare him as a notified offender under Sub-section (1) of Section 3 of the Orissa Restriction of Habitual Offenders Act, 1952.I declare the said.............to be a notified offender.Seal of the District MagistrateSignature of the District MagistrateForm 'D'[Rule 5]

Serial No. and date	Date of receipt of the report in Form A	Name with aliases, parentage, residence includingtemporary residence, police-station and district and age of theoffender.	Details of previous conviction of the offender	Brief particulars of any other prejudicialactivities of the offender.
(1)	(2)	(3)	(4)	(5)

Recommendation and date of forwarding the reportby the S.P. to D.M.	Orders of the District Magistrate with date	Remarks (in this column all subsequentrecommendations of the S.P., orders of the District Magistrateincluding order for modification and cancellation of thenotification and orders of State Government etc. should benoted.)
(6)	(7)	(8)

Note. - (1) When the order is cancelled the serial No. in Column I should be rounded off in the red ink.

(2)One page (both sides) shall be used in respect of one offender.Form 'E'[Rule 6(1)]P.S........Date........I.....................son of...............Registered No.............and district of............Registration.............do hereby notify that I shall reside at the following address :

1. Name of locality/street/lane/municipal ward or village and police-station.

2. Name of any respectable person living at or near the above address where the notified offender declares to reside.

I shall notify the Officer-in-charge of the police-station within the local limits of whose jurisdiction I am, for the time being, residing whenever I intend to change my residence or to remain absent from my residence.

	Signature or left thumb impression of thenotified offender
Attested	Signature of Officer-in-charge of thepolice-station
	Date.............

Form 'F'[Rule 8 (2), Rule 11 (2)]Journey Pass

(a)Registered No. and district of registration.............

(b)Name, parentage and age of the notified offender.................

(c)Notified residence.............

(d)Police-station and district..........

Due date and hour of undertaking the journey..............

(e)Due date and hour of return...............

Places to be visited	Probable date of such visit	To whom the notified offender would report hisarrival and departure	Date and hour of actual visit	Signature with date of the Reporting Officer	Date and hour of departure	Signature with date of the Reporting Officer
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Seal of the office of the Issuing Officer
Signature with date and designation of the Issuing Officer	Date and hour of surrender of the pass after journey
Signature or L.T.I. of the offender	(To be taken at the time the pass is issued)
	Initial with date of the officer receiving pass

Form 'G'[Vide Rule 12 (1)]Registered No. and the district of RegistrationName (with alias, if any)..............Father................who came originally from.............has arrived from.............at our settlement without a Gram Rakhi/Constables (or pass)Remarks...............Date.............Manager...........Settlementat........................Left thumb impressionForm 'H'[Vide Rule 12 (3)]Name of the Settlement.................

Name, Registered No. and District of Registration	Parentage	Notified residence	Age	Height	Date	Time of absence	Work on which going	Place where going	Signature of Manager
From	To
1	2	3	4	5	6	7	8	9	10

Form 'HH'[Vide Rule 14 (2)]Order of conditional release

1. Settlement..............

2. Registered No. and district of registration, name, parentage and notified residence, police-station and district of the notified offender................

3. Date of admission to Settlement...............

4. Date of release from Settlement on probation...............

5. Period of probation.............

Seal :Signature with date of theManager of the SettlementForm 'I'[Vide Rule 12 (5)]Intimation FormNo...........Name (with alias, if any).....................son of............who came originally from............police-station.............district...........and whose registered No. and date of registration is................has absconded from our settlement without pass since................He is supposed to have gone to.............police-station,...........district...........Remarks.............Police-station.............Date...........Manager............SettlementP.O.....................District............ToThe Superintendent of Police,District..........Officer-in-charge...........police-station........District..........Form 'J'[Vide Rule 15 (2)]Punishment RegisterSettlement..........

Serial No.	Name	Parentage	Registered No. of the offender and district	Particulars of offence	Punishment	Initial with date of the Manager
1	2	3	4	5	6	7

Form 'K'[Vide Rule 16 (1)]

1. Name, parentage and notified residence of the offender...

2. Registered No. and District of Registration...

(1)Photograph

(2)Left thumb-impressionSignature of the Manager of the SettlementSeal of the SettlementDated..........

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State of Odisha - Act