Section 13 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
13. Power of Government to notify habitual criminals.-
(1)The Government may, by notification,-(a)if they are satisfied that any person is a habitual criminal, declare that he shall be subject to the provisions of this Act to such extent and subject to such restrictions, if any, as may be specified in the notification;(b)cancel or modify any such declaration.(2)Before any notification is issued in respect of any person under subsection (1), clause (a), or modified to his disadvantage under subsection (1), clause (b), a reasonable opportunity shall be given to him to show cause against such issue or modification.
