Section 16(4) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(4)After completing the enquiry, the Magistrate shall (as soon as may be) submit to the District Magistrate detailed report, along with the record of the enquiry, concerning the matters mentioned in section 11(2) of the Act and advising the necessity or otherwise of action under section 11(1) of the Act.
