Section 12(1) in The U.P. Habitual Offenders' Restriction Act, 1952
(1)If at any time before the expiry of the period, for which an order of restriction has been made under Section 6, the District Magistrate is of the.opinion that it is necessary to extend it, he may, after giving an opportunity to the person concerned to show cause, extend the same, from time to time, so however, that the total period does not exceed in the aggregate three years.
