Section 3 in The Rajasthan Control Of Goondas Act, 1975
3. Externment etc., of Goondas
(1)Where it appears to the District Magistrate-(a)that any person is a goonda; and(b)(i)that is movements or acts in the district or any part there of are causing, orare calculated to cause alarm danger or harm to persons or property; or(ii)that there are reasonable grounds for believing that he is engaged or about to engage, in the district or any part thereof, in the commission or abetment of any offence or act specified in sub-clauses (i) to (viii) of clause (b) of section 2; and(c)that witnesses are not willing to come forward to give evidence against him by reason of apprehension on their part as regards the safety of their person or property;the District Magistrate shall by notice in writing inform him of the general nature of the material allegations against him in respect of above clauses (a), (b) and (c) and give him a reasonable opportunity of tendering an explanation regarding them.(2)The person against whom an order under this section is proposed to be made shall have the right to consult and be defended by a counsel of his choice and shall be given a reasonable opportunity of examining himself, if he so desires, and also of examining any other witnesses or to produce any relevant document that he may wish to produce in support of his explanation, unless for reasons to be recorded in writing the District Magistrate is of opinion that the request is made for the purpose of vexation or delay.(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 district or part, as the case may be, by such route, if any, arid within such time as may be specified in the order, and to desist from entering the district or the specified part thereof until the expiry of such period not exceeding six months as may be specified in the order;(b)(i)require such person to notify his movements, or to report himself, or to doboth, 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 expiration of such period, not exceeding six months as may be specified in the order.
