Section 3 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
3. Order of restriction.-
(1)In any case in which a Magistrate may under the provisions of section 109 or 110 of the Code require a person to show cause why he should not be ordered to execute a bond for his good behaviour, the Magistrate may in lieu of or in addition to so doing, require such person to show cause why an order of restriction should not be made against him.Joint proceedings and record(2)If the Magistrate in addition to requiring such person to show cause why he should not be ordered to execute a bond for his good behavior requires him to show cause why an order of restriction should not be made against him, the proceedings in respect of the order of restriction may be taken jointly with the proceedings in respect of security and may be included in and form part of the same record.
