Section 16 in The Restriction of Habitual Offenders (Punjab) Act, 1918
16. Power to make rules.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may make rules to provide for and regulate -(i)the areas to which persons may be restricted under this Act and the nature of the restrictions to be observed by them;(ii)the times and places at which and the mode in which persons shall report themselves when required to do so under this Act;(iii)the conditions as to holding passes under which persons may be permitted to leave the area to which their movements have been restricted;(iv)the conditions to be inserted in any such pass in regard to -(a)the places to which the holder of the pass may or may not go;(b)the persons before whom from time to time he shall be bound to present himself; and(c)the time during which he may be absent.
