Section 4(1) in The Restriction of Habitual Offenders (Punjab) Act, 1918
(1)the order of writing referred to in section 112 of the said Code shall in addition to setting forth the substance of the information received state the term not exceeding three years during which the order of restriction shall be in force; but it need not state whether the order of restriction shall be an order restricting the person to any area or requiring him to report himself or doing both; and
