Section 20 in Rajasthan Habitual Offenders Rules, 1955
20. Reporting of habitual offenders.
(1)Every [Registered offender] [Substituted by ibid] in respect of whom an order in writing] under section 5 has been issued and is in force shall, if required by such [order in writing] [Substituted by ibid] to report himself at fixed intervals, so report himself personally on the 1st and 16th day of each calendar month, or at such longer or shorter intervals as may be mentioned in [order in writing] [Substituted by ibid], to the nearest police station or out-post concerned at any time between 7 A.M. and 9 P.M.(2)The fact of each such attendance together with the time thereof shall be noted on the identity card of the [Registered offender] [Substituted by ibid] (form No. 11) at the appropriate place. Where the Police Station or out-post at which the [Registered offender] [Substituted by ibid] reports is not the Police Station or out-post within whose area he resides, information shall be given of such attendance to the police Station or out-post of his residence.(3)If the [Registered offender] [Substituted by ibid] is prevented by disease or another unavoidable cause beyond his control from reporting himself as required by sub-rule (1) on any day, he shall within a week thereof, or within a period equal to one half of the interval fixed for reporting by the [order in writing] [Substituted by ibid] applying to him, (whichever is the shorter period) either obtain permission in writing from the officer in-charge of the police station or out-post or the village watchman or village headman, or attend at the police station or out-post concerned. A permission given under this sub-rule not be granted for more than 7 days.(4)Where a [Registered offender] [Substituted by ibid] desires to be excused from the attendance by an advance permission to be granted before the date or dates of attendance, he shall make an application for that purpose, with the grounds of his application to the Station House Officer who may grant such permission for not more than 15 days at a time. Where the applicant desires permission for a period exceeding 15 days the application shall be forwarded to the Superintendent of Police of the district, who may grant permission for not more than six months at a time.(5)All permissions granted under sub-rules (3) and (4) as well as the fact of late attendance, shall be noted on the identity card in form No. 11
