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Surveillance of Bad Characters


Published vide Notification No. 13, Dated 28th Kartik, 1949

JK302


[Sanctioned by His Highness the Maharaja Sahib Bahadur in council under State Council Resolution No. 29 dated 2nd January, 1892]1. Every person whose name is entered in Register No. 10 pertaining to bad characters shall obtain a permit ticket from the Police Station concerned when he intends to go to some other place from his place of residence and wherever he sleeps for the night he shall report to the office-in-charge of the Police Station of that lllaqa or in his absence to the Lambardar or Chowkidar that he is bad character of such name and description and on that ticket shall get the attestation of the officer-in-charge of the Police Station or signature of the Lambardar or Chowkidar as the case may be. On his return he shall get it attested that he stayed there for so many days. On his return to his residence he shall produce that ticket in the Police Station concerned wherefrom it was issued.Whosoever infringes the aforesaid rule shall be liable to punishment for offence under section 188 Ranbir Panel Code (disobeying order duly promulgated).As to the circumstances under which name of a person shall be entered in Register No. 10, separate detailed Rules will be issued by the General Department for guidance.

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