Section 16(5) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(5)Before sending the report and enquiry held by the Magistrate along with his comments under sub-rule (6) below, the District Magistrate may, if he finds the proceeding of the enquiry or the report of the Magistrate defective or unsatisfactory, send back the records to the same Magistrate or to any other Magistrate competent for holding a further enquiry in accordance with this rule. The Magistrate shall, after doing the needful, submit the record and his report in the manner laid hereinbefore.
