Section 12 in The U.P. Habitual Offenders' Restriction Act, 1952
12. Extension of the period of restriction etc. or stay in settlement.
(1)If at any time before the expiry of the period, for which an order of restriction has been made under Section 6, the District Magistrate is of the.opinion that it is necessary to extend it, he may, after giving an opportunity to the person concerned to show cause, extend the same, from time to time, so however, that the total period does not exceed in the aggregate three years.(2)The proceedings under sub-section (1) shall be with the aid of two assessors.
