Section 8(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(2)In any case in which a Court or Magistrate is empowered to make an order against any convicted person under section 565 of the Code, such Court or Magistrate may, if it or he thinks fit, at the time of passing sentence on such person and in lieu of making an order as provided in the said section, make an order of restriction against such person for a period not exceeding three years from the date of expiration of such sentence.
