63. Temporary permission to enter or return to the area from which a person was directed to remove himself. - (1) The State Government [or any officer specially empowered by the State Government in that behalf] may, by order, permit any person in respect of whom an order has been made under sections 55, [56, 57 or 57A], to enter or return for a temporary period to [the area, or such areas] and any contiguous districts or part thereof, [or to the specified area or areas,] as the case may be, from which he was directed to remove himself, subject to such conditions as it [or he] may by general or special order specify and which such person accepts is and may, at any time, revoke any such permission.
(2)In permitting a person such sub-section (1) to enter or return to [the area, or such areas] and any contiguous districts or part thereof, [or to the specified area or areas,], as the case may be from which he was directed to remove himself, the State Government [or such officer] may require him to enter into bond with or without surety for the observance of the conditions imposed.(3)Any person permitted under sub-section (i) to enter or return to [the area or such areas] and any contiguous district or part thereof, [or to the specified area or areas,] as the case may be, from which he was directed to remove himself shall surrender himself at the time and place and to the authority specified in the order or in the order revoking the said order, as the case may be.[63AA. Powers of externment of State Government and officers specially empowered. - (1) The State Government or any officer specially empowered by the State Government in that behalf, may, in like circumstances and in like manner exercise the powers exercisable, [in any area for which a Commissioner is appointed] by the Commissioner, and in a district by the District Magistrate, Sub-Divisional Magistrate or [Superintendent] [* * *] empowered by the State Government in that behalf, as the case may be, under sections 55, [56, 57 or 57A], with this modification that [under sections 55 and 57A] it shall, be lawful for the State Government or the officer specially empowered to direct the members of [the gang or body, or persons] [or persons declared to be beggars], as the case may be, to remove themselves from, and not to enter or return to, any local area, or any such area and any districts or part thereof, whether contiguous thereto or not.(2)The provisions of sections 58, 59, 60, 61, 62 and 63 shall mutatis mutandis apply to the exercise of any powers under this section as they apply to exercise of any powers under sections 55, [56, 57 or 57A]].[III. Control of camps, etc., and Uniforms
