Section 12 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
12. Power to substitute settlement order for bond for good behavior or for order for notifying address.-
Where an order requiring security for good behavior has been made against any person under the Code or an order has been made against any person under section 565 of the Code, whether before or after the coming into operation of this Act, the District Magistrate may, at any time, before the period of security or the term of the order under section 565, as the case may be, has expired, direct the person to be placed in a settlement established under section 17.Provided that,-(1)the period of the order of settlement shall not exceed the unexpired portion of the period of security or the term of the order under section 565; and(2)no order of settlement shall be made against any person under this section unless he has been given an opportunity of showing cause why such order should not be made.And provided further that before he passes an order of settlement under this section, the District Magistrate shall inform the Court or Magistrate, who made the order requiring security for good behavior or an order under section 565 of the Code, and such Court or Magistrate shall thereupon vacate its or his order.
