Section 5 in Nagaland Habitual Offenders Act, 1967
5. Charge of register and alteration therein.
(1)The register shall be placed in the keeping of the Superintendent of Police who, shall, from time to time, report to the Deputy Commissioner any alterations which ought in his opinion to be made therein.(2)After the register has been placed in the keeping of the Superintendent of Police, no fresh entry shall be made in the register, not shall any entry be cancelled, except by , or under an order in writing of the Deputy Commissioner.
