Section 3(1) in The Orissa Restriction Of Habitual Offenders Act, 1952
(1)The District Magistrate if satisfied that any person is a habitual offender may, for reasons to be recorded in writing, by notificationÂ(a)declare that he shall be subject to the provisions of this Act to such extent and subject to such restrictions, if any, as may be specified in the notification;(b)cancel or modify any such declaration.
