Section 11(4) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(4)After the Magistrate has recorded all such evidence, he shall submit to the District Magistrate (as soon as may be) the record of the enquiry, along with his report as to the necessity or otherwise of the making of an order by the District Magistrate under [-] [The words 'the said' deleted vide Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.] section 10(1).
