Section 10(1) in Rajasthan Habitual Offenders Rules, 1955
(1)After the female preparation of register under sub-section (5) of section 3, the Superintendent may from time to time make a report to the District Magistrate for the [re-registration and] [Substituted by ibid.] addition in the register of the name of a person residing within his jurisdiction, stating the grounds for such addition [or re-registration]. [Substituted by ibid.]
