57. Removal of persons convicted of certain offences.
- If a person has been convicted-(a)of an offence under Chapter XII, XVI or XVII of the Indian Penal Code (XLV of 1860); or(b)[ twice, of an offence- [Clause (b) and (c) were substituted for the original by Bombay 34 of 1959, section 19.](i)under section 9 of the Bombay Beggars Act, 1945 (Bombay XXIII of 1945), or under the Bombay Prevention of Prostitution Act, 1923 (Bombay XI of 1923), or the Saurashtra Prevention of Prostitution Act, 1952 (Sau VIII of 1952), the Hyderabad Suppression of Immoral Traffic Act, 1952 (Hyd. XLIX of 1952), the Madhya Pradesh Suppression of Immoral Traffic Act, 1953 (M.P. Ill of 1953), or the Suppression of Immoral Traffic in Women and Girls Act, 1956 CIV of 1956), or(ii)within a period of three years, under section 65 or 68 of the Bombay Prohibition Act, 1949 (Bombay XXV of 1949), [***], or(c)thrice, of an offence within a period of three years, under any of the provisions of the [Bombay Prohibition Act, 1949 (Bombay XXV of 1949)] [These words and figures were substituted for the words 'aforesaid Prohibition Acts by Bombay 22 of 1960, section 98.] or under section 4 or 12A of the Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887), or under section 4 or 12A of that Act as in force in the Saurashtra area or the Kutch area of the [State of Bombay] [These words shall stand unmodified vide the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], or under section 4 of the Gambling Act (Hyderabad II of 1305F), or section 3 of the Public Gambling Act, 1867 (III of 1867), as in force in the Vidharbha region of the State of Bombay.]the Commissioner, the District Magistrate or the Sub-Divisional Magistrate [*] [The words 'specially' was deleted by Gujarat 16 of 1978, section 12.] empowered by the State Government in this behalf, if he has reason to believe that such person is likely again to engage himself in the commission of an offence similar to that for which he was convicted, may direct such person to remove himself outside the area within the local limits of his jurisdiction [or such area and any district or districts, or any part thereof, contiguous thereto] [These words were inserted by Bombay 1 of 1956, section 5(1).] by such route and within such time as the said officer may prescribe and not to enter or return to the area [or the area and such contiguous districts or part thereof, as the case may be] [These words were inserted by Bombay 1 of 1956, section 5(2).] from which he was directed to remove himself.Explanation: - For the purpose of this section "an offence similar to that for which a person was convicted" shall mean-(i)in the case of a person convicted of an offence mentioned in clause (a) an offence falling under any of the Chapters of the Indian Penal Code (XLV of 1860), mentioned in that clause, and(ii)in the case of a person convicted of an offence mentioned in clause (b) and (c), an offence falling under the provisions of the Acts mentioned respectively in the said clauses.
