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 section 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 and may, at any time, revoke any such permission.(2)In permitting a person under sub-section (1) to enter or return to the area or such areas and any contiguous districts or part thereof, 1or to the specific area or areas, as the case may be from which he was directed to remove himself, the State Government 1 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 (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 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.
