Section 6 in The Maharashtra Habitual Offenders Rules, 1960
6.
Any habitual offender aggrieved by the registration or re-registration of his name under section 4, or as the case may be, under section 9 or by an order under sub-section (2) of section 7, may within one month [from the date of receipt by him of the intimation of the registration, reregistration or, as the case may be, the order] [Inserted by G. N. of 15.7.1969.] make a representation to the State Government against such registration, re-registration or order.
