Section 8 in The U.P. Habitual Offenders' Restriction Act, 1952
8. Amendment of the order of restriction.
(1)The District Magistrate may, from time to time, vary or amend the order of restriction made by him; and he may also, on the application of the habitual offender allow him to change his residence to another district with the concurrence of the District Magistrate of such other district.(2)Where an habitual offender has been allowed to change his residence to another district under sub-section (1), the District Magistrate of such other district may vary or amend the order of restriction, as he may deem necessary but all such variations or amendments shall take effect from the movement of change of residence and not earlier.
