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State of Bihar - Section

Section 9 in Bihar Control of Crimes Rules, 1978

9.

The District Magistrate, while making an order referred to in Rule 8, shall ordinarily lay down the following conditions, namely :-
(i)that he shall maintain good behaviour during the period of the order;
(ii)that he shall report his arrivals and departures from the city, town or village to the officer-in-charge of the police station, within whose area he is allowed to return.