Section 2(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(2)"Order of Restriction" means an order made under this Act requiring a person not below the age of 18,-(a)to restrict his movements to any area specified in the order; or(b)to report himself at the times and at the places and in the manner specified in the order; or(c)to do both;
