Section 15 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
15. Submission of recommendations with regard to restrict Habitual Offenders under section 11. [Section 16(2)(e)].
- If the Superintendent of Police considers that movements of a registered Habitual Offender should be restricted under section 11, he shall submit proposals to the District Magistrate in Form No. 11.
