(2)An order made under sub-rule (1) for the removal of persons, animals or property may specify-(a)the route or routes which all or any class of persons, animals or property are to remove themselves or be removed from the specified area or to any specified part thereof;(b)the time or times by which they are to remove themselves or be removed therefrom or to any specified part thereof;(c)the place or places to which they are to proceed or be taken on removing themselves or being removed from the specified area, and may make such other incidental and supplementary provisions as may appear necessary or expedient for the purposes of the said order.
