Section 6 in Madras Restriction of Habitual Offenders Act, 1948
6. Power to restrict movements of notified offenders.
(1)If in the opinion of the Chief Commissioner it is expedient to do so, he may, by notification, declare that any notified offender shall be restricted in his movements to a specified area.(2)Before making any such declaration, the Commissioner shall consider:(i)the nature of the offences, if any, of which the offender has been convicted and the circumstances in which they were committed;(ii)whether the offender follows any lawful occupation, and whether such occupation is a real one or merely a pretence for facilitating the commission of offences;(iii)the suitability of the area to which his movements are to be restricted;(iv)the manner in which it is proposed that he should earn his living in such area, and the adequacy of the arrangements there for.
