Section 11(1) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(1)If a person to whom a direction has been issued under section 10 to remove himself from any area—(a)fails to remove himself as directed; or(b)having so removed himself enters such area within the period specified in the order,otherwise than with the permission in writing of the Special Court under sub-section (2), the Special Court may cause him to be arrested and removed in police custody to such place outside such area as the Special Court may specify.
