Section 14 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
14. Cancellation of registration under section 3 or order under section 10. [Section 16(2)(b)].
- The District Magistrate, if he considers that the registration of Habitual Offender under section 3, or his restriction under section 10, is no longer necessary, he may cancel the same.Restriction under Section 11
