Section 11(1) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
(1)If the Government considers that it its expedient that any registered person should be -(a)Restricted to any specified area, or(b)Settled in any place of residence, the Government may, by notification in the Government Gazette, declare that such person shall be restricted to the area specified in the notification or shall be settled in the place of residence so specified, as the case may be:Provided that no such declaration shall have effect for a period in excess of three years.
