104G. Removal of persons convicted of certain offences.
(1)When any person having been previously convicted twice or more of an offence punishable under sections 86, 87 or 104 A is again convicted of an offence punishable under any of the said sections, the court may, if it thinks fit, at the time of passing the sentence on such person, also, by order, direct such person to remove himself after the expiry of such sentence outside any district or any other area specified in such order.(2)The order under sub-section (1), shall specify the period not exceeding two years during which such order shall remain in force and shall specify such conditions and restrictions as may be specified in the rules, by the State Government.(3)If such conviction is set aside on appeal or otherwise, such order shall become void.(4)An order under this section may also be made by an appellate court or by the High Court when exercising its powers of revision.(5)If a person to whom a direction is issued under this section to remove himself from any area,-(i)fails to remove himself as directed; or(ii)having so removed himself, except with the permission in writing of the court mentioned in sub-section (1), enters the area within the period specified in the order, the court may cause him to be arrested and removed in police custody to such place outside the area as the court may, in each case, specify.(6)Any person who is guilty of the breach of any order passed under this section or of any of the conditions or restrictions specified in such order, shall be punished with imprisonment which may extend to three years or with fine, or with both.]
