Section 15(5) in Kerala Anti-Social Activities (Prevention) Act, 2007
(5)If an order issued under sub-section (1) above has ceased to have effect for any reason, a new order under the said sub-section may be issued against the same person, if he continues to be a person falling within the definition of known rowdy or known goonda as given in section 2 (o) or section 2 (p) and if, after such cessation, he has again involved, in an offence of the nature described in section 2 (o) or section 2 (p) at least in one instance.
