Section 3 in The U.P. Habitual Offenders' Restriction Rules, 1957
3. Notice.
(1)A notice under sub-section (1) of Section 4 shall be in Form 1 and every copy thereof shall bear the signature of the District Magistrate and the seal of the Court. The notice shall be issued in duplicate and shall be served by a police officer like any other process issued by a Magistrate.(2)One copy of the notice shall be handed over to the person concerned and on the other copy shall be obtained, in acknowledgment of receipt of the notice the signature or thumb-mark of such person, which shall be attested by two witnesses of the locality.
