Section 8 in Rajasthan Habitual Offenders Act, 1953
8. Power to make rules.
(1)The State Government may [be notification in the official Gazette] [Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)] make rules to carry out the purposes and objects of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for or regulate-(a)[ the from of the register of habitual offenders and the particulars to be entered therein and the form and manner of service of a notice under section 3;] [Substituted by ibid.](3)[ the authority to whom and the manner in which any change or intended change of ordinary residence shall be notified under sub-section (1) of section 5;] [Substituted by ibid.](c)the nature of the restrictions to be observed by [Registered] [Substituted by ibid.] offenders whose movements have been restricted; [----] [Omitted by ibid.](d)the circumstances in which [Registered] [Substituted by ibid.] offenders shall be required to possess and produce for inspection certificates of identity and the manner in which such certificate shall be granted;(e)the conditions [---] [Omitted by ibid.] under which [offenders] [Substituted by ibid.] may be permitted to leave the [corrective settlement] [Substituted by ibid.] in which they are [placed] [Substituted by ibid.] or the area to which their movements are restricted.(f)[---] [Omitted by ibid.](g)[---] [Omitted by ibid.](h)[---] [Omitted by ibid.](i)the terms upon which [---] [Omitted by ibid.] offenders may be discharged from [corrective] [Substituted by ibid.] settlements;(j)the management, control and supervision of [corrective] [Substituted by ibid.] settlement;(k)[ the conditions for and the manner of approving or certifying privately managed settlements] [Substituted by ibid.];(L)the discipline [and conduct of persons placed in a corrective settlement] [Substituted by ibid.], [---] [Omitted by ibid.] the periodical visitation [by official and non-official visitors] [Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)] of such settlement and the removal from it of such persons, as it shall seem expendient to remove;[( 11 ) the conditions and circumstances under which members of the family of a habitual offender may be permitted to stay with him in a corrective settlement] [Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)];(m)the periodical review of the cases of all persons [whose movements have been restricted or who are placed in a corrective settlement under this Act] [ Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)];(i)[---] [Omitted by ibid.](ii)[---] [Omitted by ibid.](n)all matters which under this Act may be or have to be prescribed.(3)[ In making rules under this Act, the State Government may provide that a contravention of any of the rules shall be punishable with fine which may extend to one hundred rupees.(4)All rules made under this Act shall, as soon as may be after they are made, be laid before the State Legislature.] [Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)]
