Section 10 in The U.P. Habitual Offenders' Restriction Act, 1952
10. Review.
- The District Magistrate may, in the prescribed manner and at prescribed intervals, review with the aid of two assessors, the cases of all habitual offenders upon whom orders of restriction have been served under Section 6, for ascertaining the desirability of removing the restrictions imposed upon them; provided that the first review shall be held not later than three months from the date of the order of restriction.
