Section 11(1) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(1)Where under an order of restriction made against him by a Court or Magistrate any person's movements have been restricted the Court or Magistrate may, at any time, on its or his own motion or on an application of such person and for sufficient reasons to be recorded in writing, make an order cancelling or modifying the order of restriction.
