Section 5 in The Rajasthan Control Of Goondas Act, 1975
5. Extension of period of order
The District Magistrate may after giving except where for reasons to be recorded in writing he is satisfied that it is impracticable so to do, to the person concerned an opportunity of making a representation in that behalf, extend from time to time in the interest of the general public theperiod specified in the order made under section 3, but the period so extended shall in no case exceed two years in the aggregate.
