The convicting Courts or the District Magistrates, as the case may be, may revise their own classification, and the District Magistrate may after any classification of a prisoner made by a convicting Court or any other authority, provided that the alteration is made on the basis of facts which were not before such Court or authority at the time the previous classification was made.Note. - The expression "District Magistrate" wherever it occurs in Rules 397,398 and 399 above, means the District Magistrate of the district in which the criminal was convicted, committed or detained.Section II. - Division into A, B and C Classes.
