Section 18(i) in The U.P. Habitual Offenders' Restriction Rules, 1957
(i)The District Magistrate shall cause the tentative list to be published by passing it at the notice board of the Collectorate and at such other conspicuous place in the town as he may deem fit, with a notice for inviting objections. After considering the objections, if any, the names of the persons, who are either not willing or are found unsuitable to act as assessors, shall be struck off and any new names may be added.
