Section 34(2) in Rajasthan Habitual Offenders Rules, 1955
(2)Every transfer from the [corrective settlement] [Added by ibid], ordered under section 7 shall be entered in the register in form No. 21 and shall also be noted in the appropriate place in the register in form No. 15. Intimation shall also be sent to the Superintendent of Police and to the Officer-in-charge of the Police Station or out-post concerned, as required by rule 31, sub-rule (2). A note shall also be made on the identity card in form No. 11.
