Section 4(2) in The U.P. Habitual Offenders' Restriction Act, 1952
(2)The person against whom notice has been issued under sub-section (1) may contest it on any of the following grounds and no other, namely, that-(i)he was less than 18 years of age on the date of notice;(ii)a period of more than three years has intervened between the date of notice and the expiry of the term of the last sentence of imprisonment passed against him;(iii)he is not an habitual offender.
