63. Powers of Government or of officers specially empowered to extern.
(1)The Government or any officer specially empowered by the Government in that behalf, may, in like circumstances and in like manner, exercise the powers exercisable, in the City of Bangalore by the Commissioner and in a district by the District Magistrate, Sub-divisional Magistrate or Superintendent of Police specially empowered by the Government in that behalf, as the case may be, under section 54, 55 or 56 with this modification that it shall be lawful for the Government or the officer specially empowered to direct the members of such gang or body or persons or immigrants or persons convicted, as the case may be, to remove themselves from and not to enter or return to, any local area, or any such area and any districts or part thereof, whether contiguous thereto or not.(2)The provisions of sections 57, 58, 59, 60, 61 and 62 shall mutatis mutandis apply to the exercise of any powers under this section, as they apply to the exercise of any powers under section 54, 55 or 56.III. Control Of Camps, Parades, Etc., And Use Of Certain Uniforms
