Section 11(1) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
(1)Where, after an order is made against a person under section 3, section 4, section 5, or section 6, such person,—(a)has failed to remove himself from the district or part thereof as directed by the order, or(b)has re-entered the area, from which he was ordered to remove himself during the period of operation of that orderthe Commissioner or the District Magistrate, as the case may be, may cause him to be arrested and removed in police custody to such place outside the area specified in the said order as he may direct.
