Section 6(3) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(3)The Presiding Officer of a court trying a person known to be a registered Habitual Offender under the Punjab Habitual Offenders (Control and Reform) Act, 1952, for a criminal offence, shall communicate the result of the proceeding to the District Magistrate of the District in which the Offender is known to be registered.
