Section 9 in The U.P. Habitual Offenders' Restriction Rules, 1957
9.
The area to which the movements of a restricted person may be restricted, shall, unless otherwise by the order, be-(a)if the place of residence is a town, the limits of the town;(b)if the place of residence is a village, the limits of the village during nights and a group of villages round about the place of residence or the limits of the Police Station, as the District Magistrate may decide, during the day time. The exact hours of the day during which these restrictions will be applicable in individual cases shall be determined by the District Magistrate and specified in the order of restriction.
