Section 8(2) in The U.P. Habitual Offenders' Restriction Act, 1952
(2)Where an habitual offender has been allowed to change his residence to another district under sub-section (1), the District Magistrate of such other district may vary or amend the order of restriction, as he may deem necessary but all such variations or amendments shall take effect from the movement of change of residence and not earlier.
