Section 11 in The U.P. Control Of Goondas Rules, 1970
11.
The District Magistrate may, while making an order of extension of the period specified in the order made under Section 3, take into consideration the following factors, namely :-(i)the conduct of the person concerned during the period of the enforcement of the order under Section 8;(ii)any fresh material that may be produced or brought to the notice of the District Magistrate.
