Section 7 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
7. Alterations in register
(1)After the register has been placed in the keeping of the Superintendent of Police and subject to the provisions of section 8, no person's name shall be added to the register, and no registration shall be cancelled except by, or under an order in writing of, the District Magistrate.(2)Before the name of any person is added to the register under this section, the District Magistrate shall give notice in the prescribed manner to the person concerned-(a)to appear before him or any authority appointed by him in this behalf at a time and place therein specified;(b)to give to him or such authority such information as may be necessary to enable the entry to be made: Provided that before adding the name of any person to such register, the District Magistrate or a person not below the rank of a Second Class Magistrate appointed by him in this behalf shall give him a reasonable opportunity to show cause why such addition should not be made.
