142. [ Penalty for entering without permission area from which a person is directed to remove himself or overstaying when permitted to return temporarily. [This section was substituted for the original by Bombay 37 of 1959, section 4.]
- Without prejudice to the power to arrest and remove a person in the circumstances and in the manner provided in section 62, any person who-(a)in contravention of a direction issued to him under section 55, 56, 57, or 63AA enters or returns without permission to the area, or any district or districts or part thereof, from which he was directed to remove himself;(b)enters or returns to any such area or district aforesaid or part thereof with permission granted under sub-section (2), of section 62 but fails, contrary to the provisions thereof, to remove himself outside such area, 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;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;]
