Section 8(1) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(1)A Court acting under subsection (3) of section 123, or an Appellate Court acting under section 406 of the Code, may in lieu of the order requiring any person to give security under section 109 or 110 of the Code make an order of restriction for any period not exceeding that for which the security was required to be given.Restriction order against convicted offenders.
