Section 6 in Rajasthan Control of Goondas Rules, 1975
6. [Order by the District Magistrate] [ Inserted by G.S.R. 188 vide Notification No. F. 10(4)/Home/Gr.V/74, dated 4.3.1977 (Published in Rajasthan Gazette,Extraordinary., Part 4-C, dated 7.3.1977, page 940).]
While making an order under sub-section (3) of Section 3 of the District Magistrate may ordinarily require or direct the person affected by the order(a)to notify his movements to the Officer-in-charge of the Police Station (Whether in the same district within or outside Rajasthan) nearest to his residence for the time being or to report himself to the said Officer at such time and place as may be directed by such officer but not more than once in a day;(b)to observe the prohibition to restriction about possession or use by. him or any blunt or sharp edged wapon, or fire-arm; or any intoxicant liquor, or opium, Ganja, Charas or Bhang, or any explosive or inflamable article or aerated water bottles.(c)not to be present within a specified distance from any specific educational institution, religious place, Mela, Hat, Bazar, Cinema house or place of public entertainment such as public park, restaurants and hotels, or around any Government Building.(d)in case the Goonda removes himself outside Rajasthan also to inform the District Magistrate who made the order, of his address at fortnightly intervals. NoteThe list is only illustrative, and the restrictions and prohibitions to be imposed in each case should be adapted to the circumstances of the case including the character and type of the Goonda and the nature of menace posed by him.
