Section 3(1) in The U.P. Habitual Offenders' Restriction Rules, 1957
(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.
