Section 3(2) in The Orissa Restriction Of Habitual Offenders Act, 1952
(2)Before any notification is issued in respect of any person under Clause (a) of Sub¬section (1) or modified to his disadvantage under Clause (b) of the said sub¬section, a reasonable opportunity shall be given to him to show cause against such issue or modification, as the case may be:Provided that if the District Magistrate is satisfied, for reasons to be recorded by him in writing, that it is not reasonably practicable to give to any person, as aforesaid, an opportunity of showing cause, he may issue or, as the case may be, modify such notification without giving such opportunity:Provided further that when a notification is issued in respect of any person without giving him a reasonable opportunity of showing cause, it shall be notified by a proclamation published in such manner as the District Magistrate may by order direct and a copy thereof shall be affixed at such place or places as may be specified in that order for conveying the information to such person :Provided also that issue of such a notification shall not preclude such person from showing cause at any time thereafter.
