- Whenever it shall appear in [*] [The words 'Greater Bombay and other' were deleted by by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] areas for which a Commissioner has been appointed under section 7 to the Commissioner and in other area or areas to which the State Government may, by notification in the Official Gazette, extend the provisions of this section, to the District Magistrate, or the Sub-Divisional Magistrate [*] [The word 'specially' was deleted by Gujarat 16 of 1978, section 11.] empowered by the State Government in that behalf (a) that the movements or acts of any person are causing or calculated to cause alarm, danger or harm to person or property or (b) that there are reasonable grounds for believing that such person is engaged or is about to be engaged in the commission of an offence involving force or violence or an offence punishable under Chapter XII, XVI or XVII of the Indian Penal Code (XLV of 1860), or in the abetment of any such offence, and when in the opinion of such officer witnesses are not willing to come forward to give evidence in public against such person by reason of apprehension on their part as regards the safety of their person or property, or (c) that an outbreak of epidemic disease is likely to result from the continued residence of an immigrant, the said officer may, by an order in writing duly served on him or by beat of drum or otherwise as he thinks fit, direct such person or immigrant so to conduct himself as shall seem necessary in order to prevent violence and alarm or the outbreak or spread of such disease or to remove himself outside such area within the local limits of his jurisdiction of [or such area and any district or districts, or any part thereof, contiguous thereto] [These words were inserted by Bombay 1 of 1956, section 4(1).] by such route, and within such time, as the said officer may prescribe and not to enter or return to the said area [or the area and such contiguous districts, or part thereof as the case may be,] [These words were inserted, by Bombay 1 of 1956, section 4(2).] from which he was directed to remove himself.
