Section 8 in The Restriction of Habitual Offenders (Punjab) Act, 1918
8. Order of restriction under section 123(3) of Criminal Procedure Code.
(1)An order passed by a Sessions Judge under section 123(3) of the Code of Criminal Procedure, 1898, may [be in addition to] [Substituted for the words 'substitute for an order requiring security' by East Punjab Act 21 of 1949, section 3.] an order of restriction for the same or a less period.(2)Order of restriction against convicted offender. - In any case in which a Court or Magistrate is empowered to take action against any convicted person under section 565 of the Code of Criminal Procedure, 1898, such Court or Magistrate may if it or he thinks fit at the time of passing sentence on such person and in lieu of passing an order under the said section make an order of restriction against such person for a period not exceeding three years from the date of the expiry of such sentence.(3)If such conviction is set aside on appeal or otherwise, such order shall become void.
