Section 11 in The Bihar Control of Crimes Act, 1981
11. Forcible removal of externed anti-social element in case of contravention of order.
(1)Where, after an order is made against any person under Section 4, Section 5 or Section 6 such person-(a)has failed to remove himself from the district or part thereof as directed by the order; or(b)has re-entered the area, from which he was ordered to remove himself during the period of operation of that order, the District Magistrate may cause him to be arrested and removed in police custody to such place outside the area specified in the said order as he may direct.(2)Any Police Officer may arrest without warrant any person reasonably suspected of an act or omission specified in sub-section (1), and shall forthwith forward the person so arrested to the nearest Executive Magistrate who shall cause him to be forwarded to the District Magistrate who may thereupon cause such person to be removed in police custody to such place outside the area specified in the said order as he may direct.(3)The provisions of this Section shall be in addition to and not in derogation of the provisions of Section 24.Chapter-II
