Section 12 in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
12. Removal of persons repeatedly involved in acts of touting or malpractice.
- The Commissioner of Police or any police officer not below the rank of a Deputy Commissioner of Police, authorized in this behalf by general or special order by the Commissioner of Police, shall have power to declare any person who is habitually or repeatedly involved in the activities punishable under this Act, out of bounds from Delhi, or any part thereof, for a period which shall not be less than six months but may extend to one year and the provisions of Sections 47 to 56 of the Delhi Police Act, 1978 (34 of 1978) shall apply to the extent they are relevant or necessary.
