Section 51(2) in Rajasthan Habitual Offenders Rules, 1955
(2)It a [registered offender] [Substituted by ibid] is old, sick or infirm or is otherwise incapable of committing crime, and if he has continued to be of good conduct for a period of 3 years after his last release from Jail, The District Magistrate may, after obtaining a report from the Superintendent of Police, modify to the advantage of the [registered offender] [Substituted by ibid] or cancel, any obligation imposed upon the [registered offender] [Substituted by ibid] by the Act, these rules or any pass or permit issued under these rules. Such modification or cancellation may be withdrawn at any time by the District Magistrate after giving the' [registered offender] [Substituted by ibid] notice to show cause why it should not be withdrawn.
