Section 7 in The U.P. Habitual Offenders' Restriction Act, 1952
7. Factors to be taken into consideration in making order of restriction.
- In making an order of restriction, the District Magistrate shall take into consideration-(i)the nature of the offences of which the habitual offender was convicted and the circumstances in which they were committed,(ii)the present employment or occupation of the habitual offender,(iii)the suitability of the area to which his movements are to be restricted, and(iv)the manner, circumstances and the conditions in which the State Government shall make provision for the employment of an habitual offender against whom an order of restriction has been passed under sub-section (2) of Section 6.
