Section 15(1) in The U.P. Habitual Offenders' Restriction Act, 1952
(1)Whoever, being a person against whom an order of restriction has been passed and such order is in force, contravenes any of the provisions of the order or the rules shall, over and above any action that may be taken against him under Section 16, be punishable with confinement in settlement for 12 months or such larger term not exceeding three years as the Magistrate may fix.
