Section 9 in The Restriction of Habitual Offenders (Punjab) Act, 1918
9. Means of livelihood within area of restriction.
(1)No order shall be made restricting any person to any area unless the Court or Magistrate making the order is satisfied that such person has adequate means of earning his livelihood within the area of restriction :Provided that before making such order the Court or Magistrate shall record and consider any objection which such person may urge in regard to the area proposed.(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.
