Section 6 in The U.P. Control Of Goondas Rules, 1970
6.
While making an order under sub-section (3) of Section 3, the District Magistrate may ordinarily require or direct the person affected by the order-(a)to notify his movements to the Officer incharge of the police station (whether in the same district or any other district within or outside Uttar Pradesh) nearest to his residence for the time being or to report himself to the said Officer at such time and place as may be directed by such officer but not more than once in a day;(b)to observe the prohibition or restriction about possession or use by him of any Lathi, fire-arm, sharp-edged weapon, any intoxicant, liquor, opium, Ganja, Charas or Bhang;(c)not to be present within a specified distance from any specific educational institution, religious place, Mela, Hat-Bazar, Cinema house or place of public entertainment such as public parks, restaurants and hotels, or around any public office on pay days;(d)in case the Goonda removes himself outside Uttar Pradesh also to inform the District Magistrate who made the order of his address at fortnightly intervals.Note. - The list is only illustrative, and the restrictions and prohibitions to be imposed in each case should be adapted to the circumstances of the case including the character and type of the Goonda and the nature of menace posed by him.
