Section 16(3) in Rajasthan Habitual Offenders Rules, 1955
(3)Any loss or damage to the identity card shall be immediately reported by the offender to the nearest police station and he shall also make an application to the Superintendent of the Police concerned for the issue of a fresh identity card, without delay. If he so desires at the time of the presentation of the application, he shall be informed in writing of the inward register at which the application has been entered. The application shall be presented to the Station House Officer of the Police Station who shall forward it to the Superintendent of Police.
