Section 3 in The U.P. Habitual Offenders' Restriction Act, 1952
3. Order of restriction.
(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.(2)The order shall contain such other particulars as may be prescribed.(3)No order of restriction shall remain in force beyond three years from the date of its making.
