Section 3(1) in The U.P. Habitual Offenders' Restriction Act, 1952
(1)An order of restriction shall be in writing and may require a person to do one or more of the following things, that is to say-(a)to restrict his movement to any specified area, within a district;(b)to intimate to such authority and in such manner, as may be prescribed, his place of residence, every change or intended change thereof or any absence or intended absence therefrom or;(c)to report himself at the time and the place and in the manner specified.
