(2)No prohibition under this section shall remain in force for more than three months: Provided that if the Government consider it necessary so to do for the preservation of public peace or public safety or for the maintenance of public order, it may, by order published in the Official Gazette, direct that any such order of prohibition issued by the District Magistrate under sub-section (1) shall remain in force for such further period not exceeding six months from the date of expiry of such order.
