(b)enters or returns to any such area or district aforesaid or part thereof or to any such specified area or areas, with permission granted under sub-section (2) of section 62 but fails, contrary to the provisions thereof, to remove himself outside such area, district or part thereof or outside such specified area or areas, as the case may be, at the expiry of the temporary period for which he was permitted to enter or return or on the earlier revocation of such permission, or having removed himself at the expiry of such temporary period or on revocation of the permission, enters or returns thereafter without fresh permission;
