Section 20 in The U.P. Habitual Offenders' Restriction Rules, 1957
20.
(i)For the purposes of review under Section 19 and extension of the period of restriction under Section 12, the District Magistrate shall summon two assessors in the order in which their names appear in the list specifying the date, time and place for attendance.(ii)The first review shall be held not later than three months, from the date of the order of restriction and the subsequent reviews at intervals not exceeding six months from the last review.
