Section 11(3) in Rajasthan Habitual Offenders Rules, 1955
(3)Any person whose name is entered in the register may apply to the District Magistrate for cancellation of his name therefrom, specifying in writing the grounds for such application. If the District Magistrate is satisfied as to the sufficiency of such grounds he shall order the cancellation prayed for, subject to the provisions of sub-rules (4) & (5).
