Section 11(5) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(5)Before passing any order under section 10(1) of the Act, the District Magistrate may, if not satisfied with the proceedings or the report in connection with the enquiry, send back the records to the Magistrate who conducted the enquiry in the first instance or to any other Magistrate of the 1st Class for holding further enquiry in accordance with this rule. The Magistrate shall, after doing the needful, submit the record and his report in the manner laid down before for the orders of the District Magistrate under section 10.
