Section 8 in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
8. Arrest etc. of offender failing to remove himself from or re-entering the area specified, in an order made under section 3.
(1)Any person against whom an order has been made under sub-section (7) of section 3, section 4, section 5 or section 6, as the case may be, and who after executing a bond as required by sub-section (1) of section 7-(a)fails to attend the court of District Magistrate for the purpose of inquiry under section 3;(b)fails to remove himself from any area or part thereof as directed by the order; or(c)re-enters the area, from which he was ordered to remove himself during the period of operation of the order, shall, without prejudice to any action that may be taken against him on account of forfeiture of the bond, be liable to be committed to prison until the expiry of the period for which the bond is to operate.(2)Any police officer may arrest without warrant any person reasonably suspected of an act or omission specified in sub-section (1), and shall forward the person so arrested to the nearest Magistrate who shall cause him to be forwarded to the District Magistrate for being committed to prison under sub-section (1).
