Section 11 in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
11. Forcible removal of externed Goonda reentering, etc., n contravention of order
(1)Where, after an order is made against a person under section 3, section 4, section 5, or section 6, such person,—(a)has failed to remove himself from the district or part thereof as directed by the order, or(b)has re-entered the area, from which he was ordered to remove himself during the period of operation of that orderthe Commissioner or the District Magistrate, as the case may be, may cause him to be arrested and removed in police custody to such place outside the area specified in the said order as he may direct.(2)Any officer-incharge of the police station may arrest without warrant any person reasonably suspected of an act or omission specified in subsection (1), and shall forthwith forward the person so arrested to the nearest Executive Magistrate, who shall cause him to be forwarded to the Commissioner or the District Magistrate, as the case may be, who may thereupon cause the person to be removed in police custody to such place, outside the area specified in the said order as he may direct.(3)The provisions of this section are in addition to, and not in derogation of, the provisions of section 10.
