Section 5 in The U.P. Habitual Offenders' Restriction Act, 1952
5. Procedure to compel attendance.
- Where a person against whom a notice has been issued under sub-section (1) of Section 4, is not traceable, or fails to receive the notice or after due service of the notice fails to appear before the District Magistrate concerned, the District Magistrate may proceed in accordance with the provisions of Chapter VI of the Code as if the notice were a warrant issued under the said Code.
