Section 26 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
26. Rules.-
(1)Government may, by notification in the Gazette, and subject to the condition of previous publication, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for,-(i)the areas to which the movements of any persons may be restricted and the nature of the restrictions to be observed by such persons;(ii)the times and places at which and the manner in which such persons shall report themselves;(iii)the conditions as to holding passes under which such persons may be permitted to leave the area to which their movements have been restricted or the settlement in which they have been settled;(iv)the conditions to be inserted in any such pass in regard to,-(a)the place to which the holder of the pass may or may not go;(b)the persons before whom from time to time he shall be bound to present himself;(c)the period during which he may be absent;(v)any other particulars deemed necessary to be included in an order of restriction;(vi)the circumstances in which persons against whom an order of restriction or an order of settlement has been made, shall be required to possess and produce for inspection certificates of identity, and the manner in which such certificates shall be granted;(vii)the management, control and supervision of industrial, agricultural or reformatory settlements;(viii)the works on which, and the hours during which, persons, placed in an industrial, agricultural or reformatory settlement shall be employed, the rates at which they shall be paid, and the disposal for the benefit of such persons, of the surplus proceeds of their labour;(ix)the discipline to which persons endeavouring to escape from any industrial, agricultural or reformatory settlement or otherwise offending against the rules for the time being in force, shall be subject and the periodical visitation of such settlement;(x)the restrictions to which a person residing in settlement may be subjected under subsection (5) of section 17;(xi)all matters required or allowed by this Act to be prescribed;(xii)the inspection of residences of habitual criminals;(xiii)the terms upon which habitual criminals may be discharged from the operation of this Act.
