80A. Powers to frame and publish lists of touts. - (1) Every Registrar of a district as regards his own office and the offices subordinate thereto and every sub-divisional magistrate as regards the registration offices within his own jurisdiction may frame and publish lists of persons proved to his satisfaction or to the satisfaction of any Sub-Registrar as provided in section 80B, by evidence of general repute or otherwise habitually to act as touts, and may, from time to time, alter and amend such lists.
(2)No person's name shall be included in any such list until he shall have had an opportunity of showing cause against such inclusion.(3)Where the name of any person is included in a list framed and published by a sub-divisional magistrate under this section, such person may, within thirty days of the publication of the list in which his name first appears, apply in writing to the Registrar of the district for the removal of his name from such list, and the orders of the Registrar, passed after such inquiry (if any) as he considers necessary, on such application shall be final.
