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State of Haryana - Section

Section 18 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

18. Maintenance of the roll call register. [Section 16(2)(i)].

(1)Every person authorised or appointed under section 20 of the Act in whose village restricted Habitual Offenders reside, will be furnished by the Officer-in-charge of the Police Station with an attendance register in Form No. 13 after entering therein the names of the restricted Habitual Offenders.
(2)The person authorised or appointed under section 20 of the Act shall both in the morning and evening mark the presence of every restricted Habitual Offender as provided hereinafter at prescribed intervals and shall report forthwith to the Officer-in-charge of the Police Station, the names of the Habitual Offenders who fail to attend the roll call or depart from the village without permission.
(3)The nature of restrictions to which each such member shall be liable and any additions or alterations to be made in the roll call register shall be communicated to the person authorised or appointed under section 20 of the Act from time to time by the officer-in-charge of the Police Station.
(4)The presence of the restricted Habitual Offenders should be marked in the roll call register by the following signs :-
(a) Presence 1
(b) Absence X
(5)Any Police Officer not below the rank of an Assistant Sub-Inspector may at any time hold a surprise roll call of the restricted habitual offender residing in any village, in order to satisfy himself about the presence of such habitual offender.