Section 11 in Punjab Habitual Offenders (Control and Reform) Act, 1952
11. Power to restrict movement of, or settle registered persons.
(1)If the Government considers that it is expedient that any registered person should be -(a)restricted to any specified area, or(b)settled in any place [of residence] [Inserted by Punjab Habitual Offenders (Control and Reform) (Amendment) Act 1953, Section 7(i)(a).], the Government may by notification in the official Gazette, declare that such [person] [Substituted for the word 'persons' by Section 7(i)(b), ibid.] shall be restricted to the area specified in the notification or shall be settled in the place of [of residence] [Inserted by Punjab Habitual Offenders (Control and Reform) (Amendment) Act 1953, Section 7(i)(a).] so specified, as the case may be :[Provided that no such declaration shall have effect for a period in excess of three years] [Proviso to sub-section (1) added by Section 7(ii) ibid.](2)Before making any such declaration, the Government shall consider the following matters in an inquiry held by such authority and in such manner as may be prescribed -(i)the nature and the circumstances of the offences in which the registered person is believed to have been concerned;(ii)whether the registered person follows any lawful occupation, and whether such occupation is a real occupation or merely a pretence for the purpose of facilitating the commission of crimes;(iii)the suitability of the restriction-area, or of the place of [residence] [Substituted for the word 'Settlement', by the Punjab Habitual Offenders (Control and Reform) (Amendment) Act, 1963, Section 8, (Punjab Act 20 of 1963).] as the case may be, which it is proposed to specify in the notification;(iv)the manner in which it is proposed that the person to be restricted or settled shall earn his livelihood within the restriction area or in the place of [residence] [Substituted for the word 'Settlement' by the Punjab Habitual Offenders (Control and Reform) (Amendment) Act, 1963, Section 8, (Punjab Act 20 of 1963).] and the adequacy, of the arrangements which are proposed therefor.
