Section 6 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
6. Discharge of person informed against.-
If upon an enquiry made in accordance with the preceding sections, the Magistrate is of opinion that it is not necessary to make an order of restriction against the person in respect of whom the enquiry is made, he shall make an entry to that effect on the record, and if he does not order the execution of a bond for good behavior he shall, if such person is in custody for the purposes of such enquiry only, release him or if such person is not in custody, discharge him.
