Section 11(1) in Jharkhand Control of Crimes Act, 2002
(1)Where after an order is made against any person under Section 4, Section 5 or Section 6 such person-(a)has failed to remove himself from the district or part thereof as directed by the order; or(b)has re-entered the area, from which he was ordered to remove himself during the operation of that order, the District Magistrate may cause him to be rearrested and removed in police custody to such place outside the area specified in the said order as he may direct.
