Section 31 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
31. Cancellation of order under section 11 or 12. [Section 16(1)].
- The District Magistrate may, if he considers that the restrictions imposed on a Habitual Offender under section 11 or 12, are no longer necessary, request the Government to cancel such restrictions.Every cancellation shall be published in the [Haryana] [Substituted for the word 'Punjab' by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.] Gazette.Inspection of Residences
