Section 8 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
8. Restriction order under section 123(3) of the Code.-
(1)A Court acting under subsection (3) of section 123, or an Appellate Court acting under section 406 of the Code, may in lieu of the order requiring any person to give security under section 109 or 110 of the Code make an order of restriction for any period not exceeding that for which the security was required to be given.Restriction order against convicted offenders.(2)In any case in which a Court or Magistrate is empowered to make an order against any convicted person under section 565 of the Code, such Court or Magistrate may, if it or he thinks fit, at the time of passing sentence on such person and in lieu of making an order as provided in the said section, make an order of restriction against such person for a period not exceeding three years from the date of expiration of such sentence.(3)If such conviction is set aside on appeal or otherwise, the order of restriction shall become void.(4)No order of restriction shall be made against any person under this section unless he has been given an opportunity of showing cause why such order should not be made.
