Section 6 in Rajasthan Habitual Offenders Act, 1953
6. [ Power to restrict movements of registered offenders. - (1) If in the opinion of the State Government, it is necessary or expedient in the interest of the general public so to do, the State Government may, by order direct that any registered offender shall be restricted in his movements to such area and for such period not exceeding three years as may be specified in the order.] [Substituted by Act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)]
(2)Before making any such order the State Government shall take into consideration the following matters, namely-(a)the nature of the offences of which the registered offender has been convicted and the circumstances in which the offences were committed;(b)whether the registered offender follows any lawful occupation and whether such occupation is conductive to honest and settled way of life and is not merely a pretence for the purpose of facilitating commission of offences;(c)the suitability of the area to which his movements are to be restricted; and(d)the manner in which the registered offender may earn his livelihood within that area and the adequacy of arrangements which are, or are likely to be, available therefor.(3)A copy of the order shall be served on the registered offender in the prescribed manner.(4)The State Government may, by order, cancel any order made under sub-section (1) or alter any area specified in an order under that sub-section:Provided that before making such order the State Government shall consider the matters referred to in sub-section (2) in so far as they may be applicable.
