Section 5 in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
5. Extension of period or order.
- The District Magistrate may, after giving, except where for reasons to be recorded in writing he is satisfied that it is impracticable so to do, to the person concerned an opportunity of making a representation in that behalf, extend from time to time in the interest of the general public the period specified in the order made under sub-section (7) of section 3, but the period so extended shall in no case exceed two years in the aggregate.
