Section 26(3) in Hyderabad City Police Act, 1348 F
(3)The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may also direct any person who not having been born within the City Police limits, has been more than twice convicted of offences under [Chapters XII, XVI and XVII of the Indian Penal Code] [Substituted by the A.P.A.O. 1957.] to remove himself in like manner from the City of Hyderabad or not to enter the City Police limits.A copy of such order shall be sent to the Chief City Magistrate.
