Section 11(1) in The Karnataka Habitual Offenders Act, 1961
(1)If, in the opinion of the State Government, it is necessary or expedient in the interests of the general public so to do, the State Government may, by order, direct that any registered offender shall be restricted in his movement to such area (hereinafter called the “restriction area”), and for such period not exceeding three years as may be specified in the order.
