77. Entering in City Police limits without permission after expulsion.
- Whoever, having been removed from the City Police limits under section 22 of this Act, re-enters any place within such limits without written permission by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] within two years from the date of removal shall be punished with imprisonment for a term which may extend to two years or with fine or with both.
