Section 3(3) in Uttar Pradesh Control Of Goondas Act, 1970
(3)Thereupon the District Magistrate on being satisfied that the conditions specified in clauses (a), (b) and (c) of sub-section (1) exist may by order in writing--(a)direct him to remove himself outside the area within the limits of his local jurisdiction or such area and any district or districts or any part thereof, contiguous thereto, by such route, if any, and within such time as may be specified in the order and to desist from entering the said area or the area and such contiguous district or districts or part thereof, as the case may be, from which he was directed to remove himself until the expiry of such period not exceeding six months as may be specified in the said order:(b)(i)require such person to notify his movements or to report himself, or to do both, in such manner, at such time and to such authority or person as may be specified in the order:(ii)prohibit or restrict possession or use by him of any such article as may be specified in the order,(iii)direct him otherwise to conduct himself in such manner as may be specified in the order, until the expiry of such period, not exceeding six months as may be specified in the order.
