Section 36(6) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(6)Before sending the report the enquiry held by the Magistrate along with his comments under sub-rule (7) below, the District Magistrate may, if he finds the proceedings of the enquiry or the report of the Magistrate defective or unsatisfactory, send back the records to the Magistrate for holding a further enquiry in accordance with his direction. The Magistrate shall, after doing the needful, submit the record and his report in the manner laid down hereinbefore.
