Section 24(1) in Rajasthan Habitual Offenders Rules, 1955
(1)Restrictions on movements.- Every [Registered offender] [Substituted by ibid] in respect of whom a [an order in writing] [Substituted by ibid] has been issued under section 6 and is in force shall, if by such [order in writing] [Substituted by ibid] his movements have been restricted to any specified area not leave such area except under a permit.
