Section 286H in The General Rules (Criminal), 1977
286H. Rectification of classification. - When a convict not classified as habitual is subsequently found to be prisoner previously convicted of any offence, the Superintendent shall inform the District Magistrate and forward the form of classification to him for correction, if necessary.
In any other case in which the Superintendent thinks that the classification of a prisoner should be revised, he shall act under Paragraph 286-F (b).
