Section 11 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
11. Power to cancel or modify order of restriction.-
(1)Where under an order of restriction made against him by a Court or Magistrate any person's movements have been restricted the Court or Magistrate may, at any time, on its or his own motion or on an application of such person and for sufficient reasons to be recorded in writing, make an order cancelling or modifying the order of restriction.(2)Such order of modification may provide,-(a)that the said person shall report himself at the times and at the places and in the manner specified in the order; or(b)that he shall restrict his movements either to the area in which he ordinarily resides or to any other area in which the Court or Magistrate is satisfied that he has reasonable prospects of earning his livelihood.
