Section 20 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
20. Arrest of person contravening order of restriction or settlement.-
(1)Whoever being a person against whom an order of restriction or an order of settlement has been made,-(a)is found beyond the limits of the settlement or the area to which his movements have been restricted without the prescribed pass, of in a place or at a time not permitted by the conditions of his pass; or(b)escapes from a settlement;may be arrested without warrant by any Police Officer or Village Patel, and may be taken before a Magistrate, who, on proof of the facts, shall order him to be removed to such area or to such settlement, as the case may be, there to be dealt with in accordance with this Act or any rules made thereunder.(2)The rules for the time being in force for the removal of prisoners shall apply to all persons removed under this section.Provided that no order other than an order under this section shall be necessary for the removal of such person.
