142. Penalty for entering without permission area from which a person is directed to remove himself or outstaying when permitted to return temporarily, or for failure to report place or residence or departure or arrival.
Without prejudice to the power to arrest and remove a person in the circum-stances and in the manner provided in section 62, any person who––(a)in contravention of a direction issued to him under sections 55, 56, 57, 57A or 63AA enters or returns without permission to the area, or any district or districts or part thereof or to any specified area or areas, from which he was directed to remove himself;(b)enters or returns to any such area or district aforesaid or part thereof or to any such specified area or areas, with permission granted under sub-section (2) of section 62 but fails, contrary to the provisions thereof, to remove himself outside such area, district or part thereof or outside such specified area or areas, as the case may be, at the expiry of the temporary period for which he was permitted to enter or return or on the earlier revocation of such permission, or having removed himself at the expiry of such temporary period or on revocation of the permission, enters or returns thereafter without fresh permission;(c)fails, without sufficient cause, to make a report about his place of residence or about his date of departure or arrival as required by sub-section (2) of section 56 or of section 57,shall, on conviction, be punished with imprisonment for a term which may extend to two years, but shall not, except for reasons to be recorded in writing, be less than six months, and shall also be liable to fine.
