Section 12 in The Maharashtra Habitual Offenders Rules, 1960
12.
The area to which the movements of a registered offender in respect of whom an order of restriction of movement has been made shall, unless otherwise directed by the order, be -(a)if the place of his residence is in Greater Bombay the area of the Police Station in whose jurisdiction he resides, from 9.00 p.m. to 5.00 a.m. and the limits of Greater Bombay from 5.00 a.m. to 9.00 p.m.,(b)if the place of residence is in a village, the limits of the village from 9.00 p.m. to 5.00 a.m. and the limits of Police Station from 5.00 a.m. to 9.00 p.m.,(c)if the place of residence is in a town, the limits of the town.
