Section 21 in Rajasthan Habitual Offenders Rules, 1955
21. Superintendent of Police to send reports for suggested restriction
. The Superintendent of Police concerned shall from time to time send to the District Magistrate reports in form No. 12 regarding [Registered offender] [Substituted by ibid] in respect of whom [an order in writing] [Substituted by ibid] under section 5 or section 6 is desired The District Magistrate shall, after such enquiry, if any as he may think necessary, make his recommendations to the Government.
