- (1.)MR . Rakesh K. Khanna, learned Additional Solicitor General, sought some clarifications with regard to the directions given by this Court on March 04, 2013. Reference was made to direction Nos. 2, 3, 4 and 6 and pointed out that the authorities mentioned in direction No. 2 should also include appropriate authority under Sections 17 and 17 -A of the Act. Prayer is accepted and the said appropriate authority has also been included in the said direction. Further, with regard to direction No. 6, learned ASG also submitted that instead of forms A, E and H, forms A, D, F, G and H be substituted. The said prayer is also allowed. Consequently, those paragraphs are corrected accordingly.
(2.)MS . Ruchi Kohli, learned Counsel appearing for the State of Rajasthan, submitted that she has been engaged recently and prayed for some time for seeking instructions and filing the report, as directed by this Court.
As prayed, put up after four weeks to enable the States to positively file their respective Status Reports, if not already filed.

(3.)WE make it clear that if the States fail to comply with the above direction, some responsible officer of the respective States will have to be personally present before this Court.
IA No. 7