Section 7(1) in Punjab Habitual Offenders (Control and Reform) Act, 1952
(1)After the register has been placed in the keeping of the Superintendent of Police, [and subject to the provisions of Section 8] [Inserted after the word 'Police' by Section 5(i) of Punjab Act 30 of 1953.] no person's name shall be added to the register, and no registration shall be cancelled except by, or under in writing of, the District Magistrate. [-] [ Words 'or of the Government' omitted by Punjab Act 25 of 1964, and comma after the word 'Magistrate' converted into a 'full stop'.].
