Section 17 in The Karnataka Habitual Offenders Act, 1961
17. Arrest of persons found outside restriction area or corrective settlement.—
If any habitual offender,-(a)is found outside the area to which his movements have been restricted, in contravention of the conditions under which he is permitted to leave such area; or(b)escapes from any corrective settlement in which he is placed,-he may be arrested without warrant by a police officer, police patel, or a member of the village police and taken before a magistrate who, on proof of the facts, may order him to be removed to such area or to such corrective settlement, there to be dealt with in accordance with this Act and the rules made thereunder.
