Section 54(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(2)If a person on whom the notice so served, fails to show cause by appearing in person or through an authorised agent or by filling a written statement, within the time specified in the notice, it shall be presumed that he has no representation to make against the proposed action.] [Substituted by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.]
