62. Procedure on failure of person to leave the area and his entry therein after removal.
- [(1)] [This section was renumbered as sub-section (1) of that section by Bombay 37 of 1959, section 3.] If a person to whom a direction has been issued under section 55, 56, or 57 to remove himself from an area-(i)fails to remove himself as directed,or(ii)having so removed himself, except with the permission in writing of the authority making the order [as provided in sub-section (2)] [These words, brackets and figures were inserted, by Bombay 37 of 1959, section 3.], enters the area within the period specified in the order, the authority concerned may cause him to be arrested and removed in police custody to such place outside the area, as the said authority may in each case prescribe.(2)[ The authority making an order under section 55, 56, or 57 may in writing permit any person in respect of whom such order has been made to enter or return to the area, including any contiguous districts or part thereof, from which he was directed to remove himself, for such temporary period and subject to such conditions as may be specified in such permission and may require him to enter into a bond with or without surety for the due observance of the conditions imposed. The authority aforesaid may at any time revoke any such permission. Any person who with such permission enters or returns to such area, shall observe the conditions imposed, and at the expiry of the temporary period for which he was permitted to enter or return, or on the earlier revocation of such permission, shall remove himself outside such area, or the area and any contiguous districts or parts thereof, and shall not enter therein or return thereto within the unexpired residue of the period specified in the original order made under section 55, 56, or 57 without a fresh permission. If such person fails to observe any of the conditions imposed, or to remove himself accordingly, or having so removed himself enters or returns to the area, or the area and any contiguous districts or part thereof, without fresh permission, the authority concerned may cause him to be arrested and removed in police custody to such place outside the area as that authority may in each case prescribe.] [This sub-section was added by Bombay 37 of 1959, section 3(2).]
