Section 9(1) in The Restriction of Habitual Offenders (Punjab) Act, 1918
(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.
