Section 11(1) in The Bombay Habitual Offenders Act, 1959.
(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, subject to the provisions of sub-section (4), 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.
