Section 7 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
7. Making of order of restriction.-
If upon an enquiry as aforesaid, the Magistrate is of opinion that in the interest of the general public it is necessary to make an order of restriction against the person in respect of whom the enquiry is made, the Magistrate shall make an order accordingly.Provided that the Magistrate shall not make an order of restriction against any person against whom he makes an order under section 118 of the Code requiring such person to execute a bond for his good behaviour.Provided further that no order of restriction shall be made for a term exceeding three years or for a term longer than that specified in the order referred to in the proviso to section 4.
