Section 9 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
9. Erasures from register when completed. [Section 16(1)].
(1)When an application is made to the Commissioner of the Division under section 8 of the Act for the erasure of the name from the register of Habitual Offenders the Commissioner shall give the District Magistrate concerned, an opportunity to show cause against the application.(2)The order of the Commissioner accepting or rejecting the application presented under section 8, shall be noted in the Register in Form No. 1.Action under Section 10
