Section 29 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
29. Transfer of Habitual Offenders within the district. [Section 16(1)].
- If on receipt of an application from a Habitual Offender in respect of whom a notification has been issued under section 11 or 12, the Superintendent of Police considers that his movements should be restricted to another area within the district, he shall request the Officer authorised by Government in this behalf under section 12, through the District Magistrate, in Form No. 16 to issue an order restricting the movement of such Habitual Offender to another area.On receipt of such report from the Superintendent of Police through the District Magistrate, the Officer authorised under section 12 may, after taking into consideration the facts referred to in section 11(2), issue an order restricting the movements of Habitual Offender to such new area.
