Section 10(1) in Kerala Habitual Offenders Act, 1960
(1)Any person deeming himself aggrieved by the registration under section 4, or re-registration or extension of the duration of registration or re-registration, as the case may be, under section 9 or by an order under sub-section (2) of section 7, may within the prescribed period make a representation to the Government against such registration, re-registration, extension or order.
