Section 7 in The Restriction of Habitual Offenders (Punjab) Act, 1918
7. Making of order of restriction.
- If upon enquiry as aforesaid the Magistrate is of opinion that an order of restriction should be made against the person in respect of whom the enquiry is being made, the Magistrate shall make an order accordingly.[* * * * * *] [Proviso omitted by East Punjab Act 21 of 1949, section 2.]Particulars to be specified in order of restriction. - In his order under this section the Magistrate shall state whether the said person shall be restricted in his movements or shall be required to report himself, or both. The order shall conform to any rules made by the [State] [Substituted for the word 'Provincial' by the Adaption of Laws Order, 1950.] Government under section 16 and shall specify the area and the nature of the restrictions to be imposed and the places and the times and mode of report, as the case may be.No order of restriction shall be for a term exceeding three years or for a term longer than that specified in the order under section 4.
