Section 24 in The U.P. Control Of Goondas Rules, 1970
24.
The District Magistrate or the Commissioner may for the purpose of rescinding an order under Section 3 in exercise of his power under Section 9, take into consideration any of the following factors :-(i)that the person concerned has shown improvement in his behaviour(ii)that there is ground to believe that the original order of externment or restrictions was not necessary.(iii)that it would otherwise be in the public interest to rescind the same.
