Section 16 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
16. Power to restrict movements of habitual criminals.-
(1)If in the opinion of the District Magistrate it is expedient to do so, he may pass an order of restriction against a habitual criminal, ordinarily residing in his District, for a term not exceeding three years at a time.(2)The provisions of Sections 9, 10 and 11 of this Act shall apply mutatis mutandis to an order passed under this section.
