Section 16(b) in The U.P. Habitual Offenders' Restriction Act, 1952
(b)escapes or departs, from a settlement, may be arrested without warrant by any Police Officer or any official of the settlement empowered in this behalf by a general or special order of the State Government, and may be taken before a Magistrate of the first class, who shall order him to be removed to such area or settlement, as the case may be, to be dealt with in accordance with this Act.]
