Section 4(3) in The U.P. Habitual Offenders' Restriction Act, 1952
(3)It shall be lawful for the District Magistrate upon receipt of any additional information to rescind at any time the notice issued under subsection (1) but nothing in this sub-section will be construed to entitle the person against whom notice has been issued to contest it on any ground other than that mentioned in sub-section (2).
