Section 53(4) in The Orissa Urban Police Act, 2003
(4)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 said area or any part thereof, as the case may be, without fresh permission, the Commissioner may cause him to be arrested and removed in police custody to such place outside the Commissionerate or part thereof as the Commissioner may in each case specify.
