Section 3(3) in The Criminal Law Amendment Act, 1961
(3)On and after such day as may be specified in, and subject to any exemptions for which provision may be made by a notification issued under sub-section (1), no person who was not immediately before the said day a resident in the area declared to be a notified area by the notification, shall enter or attempt to enter that area or be therein except in accordance with the terms of a permit in writing granted to him by a person, not below the rank of a Magistrate of the first class, specified in the said notification.
