Section 15 in The U.P. Habitual Offenders' Restriction Act, 1952
15. Penalties for breach of restriction, order or rules.
(1)Whoever, being a person against whom an order of restriction has been passed and such order is in force, contravenes any of the provisions of the order or the rules shall, over and above any action that may be taken against him under Section 16, be punishable with confinement in settlement for 12 months or such larger term not exceeding three years as the Magistrate may fix.(2)notwithstanding anything contained in the Code, a Magistrate of the first class may pass a sentence of confinement in settlement under sub-section (1) for a term up to three years.
