Section 3 in Madras Restriction of Habitual Offenders Act, 1948
3. Power of Chief Commissioner to notify habitual offenders.
(1)The Chief Commissioner may, by notification:(a)if he is satisfied that any person is a habitual offender, 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.(2)Before any notification is issued in respect of any person under sub-section (1), clause (a), or modified to his disadvantage under sub-section (1), clause (b), a reasonable opportunity shall be given to him to show cause against such issue or modification.
