(ii)having so removed himself except with the permission in writing of the authority making the order [as provided in sub-section (2)], [enters the areas, district or part thereof or the specified area] within the period specified in the orders, the authority concerned may cause him to be arrested and removed in police custody to such place [outside the area, district or part thereof or outside the specified area, and as the case may be], as the said authority may in each case prescribe.]
