Section 9 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
9. Particulars to be specified in restriction order.-
Every order of restriction made under this Act shall state whether the person against whom the order is made, is required to restrict his movements or is required to report himself or is required to do both. The order shall also specify the area and nature of the restrictions imposed and the places, the times, and the manner of report, as the case may be. The order shall also contain such other particulars as may be prescribed.
