Section 24 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
24. Punishment for persons against whom restriction order or settlement order has been made found under suspicious circumstances.-
Whoever, being a person against whom an order of restriction or an order of settlement has been made, is found in any place under such circumstances as to satisfy the Court,-(a)that he was about to commit, or aid in the commission of theft or robbery; or(b)that he was making preparation, for committing theft or robbery;shall on conviction be punishable with imprisonment for a term which may extend to three years and shall also be liable to fine which may extend to one thousand rupees.
