Section 25(1) in Rajasthan Habitual Offenders Rules, 1955
(1)Any Police Officer not below the rank of a Sub-Inspector, the village watchman or the village headman or in villages where there is no headman or watchman, such person as may have been authorised by the Superintendent of Police of the district may hold a roll call of the [registered offenders] [Substituted by ibid] whose movements have been restricted by a [order in writing] [Substituted by ibid] under section 6. Such roll calls shall not be held at intervals shorter than those fixed by the Superintendent of Police by a general or special hold.
