Section 9(2) in The Restriction of Habitual Offenders (Punjab) Act, 1918
(2)Change of area where means of livelihood are insufficient. - If at any time any person against whom an order of restriction has been passed under this Act satisfies the Court or Magistrate passing the order or the District Magistrate that he had no sufficient means of earning his livelihood within the area to which he is restricted the Court or Magistrate shall change the area.
