(6)(a)Any person who is guilty of the breach of any direction given to him under sub-section (1) or [sub-section (1-A)] [Inserted by Madras City Police and Tamil Nadu District Police (Amendment) Act, 1985 (Tamil Nadu Act 38 of 1985).] of sub-section (4) shall be punishable with imprisonment which may extend to two years or with fine or with both.(b)if any person directed under sub-section (1) [or sub-section (1-A)] [Inserted by Madras City Police and Tamil Nadu District Police (Amendment) Act, 1985 (Tamil Nadu Act 38 of 1985).] or sub-section (4) to remove himself outside the City of [Chennai] [Substituted by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] fails or refuses to do so re-enters the said City while such direction is in force, the Commissioner may, in lieu of, or in addition to, prosecuting such person under clause (a), cause him to be arrested and removed in police custody to such place outside the City as he may direct.
