Section 11(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(2)Such order of modification may provide,-(a)that the said person shall report himself at the times and at the places and in the manner specified in the order; or(b)that he shall restrict his movements either to the area in which he ordinarily resides or to any other area in which the Court or Magistrate is satisfied that he has reasonable prospects of earning his livelihood.
