(1)When any person having been previously convicted twice or more of an offence punishable under sections 86, 87 or 104 A is again convicted of an offence punishable under any of the said sections, the court may, if it thinks fit, at the time of passing the sentence on such person, also, by order, direct such person to remove himself after the expiry of such sentence outside any district or any other area specified in such order.
