Section 16(2) in Punjab Habitual Offenders (Control and Reform) Act, 1952
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate :-(a)the form and contents of the register referred to in Section 3;(b)the manner in which the notice referred to in Section 5 shall be published and the means by which the persons whom it concerns, and the village headman, village watchman and landowners and occupiers of the village in which such persons reside, and the agents of such landowners or occupiers, shall be informed of its publication;(c)the addition of names to the register and the erasure of names therein and the mode in which the notice referred to in sub-section (2) of Section 7 shall be given;(d)the manner in which persons mentioned in Section 10 shall report themselves, or notify their residence or any change or intended change of residence or any absence or intended absence;(e)the nature of the restrictions to be observed by persons whose movements have been restricted by notifications under Section 11 or Section 12;(f)the circumstances in which registered persons shall be required to possess and produce for inspection, certificates of identity and the manner in which such certificates shall be granted;(g)the conditions as to passes under which persons may be permitted to leave the place in which they are settled or restricted;(h)the conditions to be inserted in any such pass in regard to :-(i)the places where the holder of the pass may go or reside;(ii)the persons before whom, from time to time, he shall be bound to report himself; and(iii)the time during which he may absent himself;(i)the place and time at which, and the persons before whom, registered persons shall report in accordance with the provisions of Section 13;(j)the authority by whom and the manner in which the inquiry referred to in Section 14 shall be held;(k)the inspection of the residences and villages of any registered persons;(l)the terms upon which registered persons may be discharged from the operation of this Act;(m)the management, control and supervision of industrial, agricultural or reformatory settlements and schools;(n)the works, on which, and the hours during which, persons placed in an industrial, agricultural or reformatory settlement shall be employed, the rate at which they shall be paid, and the disposal, for the benefit of such persons, of the surplus proceeds of their labour; and(o)the discipline to which persons endeavouring to escape from any industrial, agricultural or reformatory settlement or school, or otherwise offending against the rules for the time being in force shall be subject, the periodical visiting of such settlement or school and the removal from it of such persons as are considered expedient to be removed.Penalties and Procedure
