Section 3(1) in Rajasthan Control of Goondas Rules, 1975
(1)Action under sub-section (1) of Section 3 of the Act [shall not ordinarily] [Substituted for 'will' by ibid.] be taken by the District Magistrate except on information in writing received from the Superintendent of Police of the district or Magistrate in charge of sub-division or on information in writing received from two respectable citizens of the locality in which the person to be proceeded against is ordinarily, resident or is active, It will not be necessary for the District Magistrate to disclose the identity of the informants and particulars from which such identity can be ascertained, to the person proceeded against but only the general nature of the material allegations shall be intimated to such person.
