Section 7 in The U.P. Habitual Offenders' Restriction Rules, 1957
7. Restriction and passes.
- Every order of restriction (Form III) shall state whether the person against whom the order is made, is required to restrict his movements or to report himself or to do both. The order shall specify the area and the nature of the restrictions imposed and the places, the times, and the manner of report, as the case may be.
