Section 11 in The Andhra Pradesh Habitual Offenders Act, 1962
11. Power to restrict movements of required offenders
(1)If in the opinion of the Government it is necessary or expedient in the interests of the general public so to do, the Government may by order direct that any registered offender shall be restricted in his movements to such areas and for such period not exceeding three years as may be specified in the order(2)Before making any such order, the Government shall take into consideration the following matters, namely:-(a)the nature of the offences of which the registered offender has been convicted and the circumstances in which the offences were committed;(b)whether the registered offender follows any lawful occupation and whether such occupation is conducive to honest and settled way of life and is not merely a pretence for the purpose of facilitating commission of offences;(c)the suitability of the area to which his movements are to be restricted; and(d)the manner in which the registered offender may earn his living within such area, and the adequacy of arrangements which are, or likely to be, availed therefor.(3)A copy of the order shall be served on the registered offender in the prescribed manner.
