(5)If a person to whom a direction is issued under this section to remove himself from any area,-(i)fails to remove himself as directed; or(ii)having so removed himself, except with the permission in writing of the court mentioned in sub-section (1), enters the area within the period specified in the order, the court may cause him to be arrested and removed in police custody to such place outside the area as the court may, in each case, specify.
