Section 48 in Rajasthan Habitual Offenders Rules, 1955
48. Inspection of corrective settlement.
(1)A [corrective settlement] [Substituted by ibid] may be inspected at any time by Deputy Inspector General of Police, C.I.D. Rajasthan, Jaipur, the District Magistrate, the Superintendent of Police, or by any person authorised in that behalf by any of them.(2)All inspections of a [corrective settlement] [Substituted by ibid] shall be recorded in a register to be kept for the purpose, as provided in rule 32 and a copy of the notes made therein shall be forwarded to the Deputy Inspector-General of Police, C.I.D. Rajasthan, Jaipur.
