Section 3 in Jharkhand Control of Crimes Act, 2002
3. Externment etc. of anti-social elements.
(1)Where it appears to the District Magistrate that-(a)any person is an anti-social element; and(b)(i)that his movements or acts in the district or any part thereof are causing or calculated to cause alarm, danger or harm to persons or property; or(ii)that there are reasonable grounds for believing that he is engaged or about to engage, in the district or any part thereof, in the commission of any offence punishable under Chapter XVI or Chapter XVII of the Indian Penal Code, or under the Suppression of Immoral Traffic in Women and Girls Act, 1956, or abetment of such offence;The District Magistrate shall by notice in writing inform him of the general nature of the material allegation against him in respect of clauses (a) and (b) and shall give him a reasonable opportunity of tendering an explanation regarding them.(2)The person against whom an order under this section is proposed to be made shall have the right to consult and be defended by a counsel of his choice and shall be given a reasonable opportunity of examining himself, if he so desires and also of examining any other witnesses that he may wish to produce in support of his explanation, unless for reasons to be recorded in writing the District Magistrate is of opinion that the request is made for the purpose of vexation or delay.(3)The District Magistrate on being satisfied that the conditions specified in clauses (a) and (b) of sub-section (1) exist, may by order in writing-(a)direct him to remove himself outside the district or part thereof, as the case may be, by such route, if any, and within such time as may be specified in the order and to resist from entering the district or the specified part thereof, until, the expiry of such period, not exceeding six months as may be specified in the order;(b)(i)require such person to notify his movement, or to report himself, or to do both, in such manner, at such time and to such authority or person, as may be specified in the order;(ii)prohibit or restrict possession or use by him of such article as may be specified in the order;(iii)direct him otherwise to conduct himself in such manner as may be specified in the order;until the expiry of such period, not exceeding six months, as may be specified in the order.
