Section 3(1) in The U.P. Control Of Goondas Rules, 1970
(1)Action under sub-section (1) of Section 3 will not ordinarily be taken by the District Magistrate except on information in writing received from the Superintendent of Police of the District or Magistrate incharge of a sub-division or on information in writing received from two respectable citizens of the locality in which the person to be proceeded against is ordinarily resident or is active. It will not be necessary for the District Magistrate to disclose the identity of the informants and particulars from which such identity can be ascertained to the person proceeded against but only the general nature of,the material allegations shall be intimated to such person.
