Section 20(1) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(1)Whoever being a person against whom an order of restriction or an order of settlement has been made,-(a)is found beyond the limits of the settlement or the area to which his movements have been restricted without the prescribed pass, of in a place or at a time not permitted by the conditions of his pass; or(b)escapes from a settlement;may be arrested without warrant by any Police Officer or Village Patel, and may be taken before a Magistrate, who, on proof of the facts, shall order him to be removed to such area or to such settlement, as the case may be, there to be dealt with in accordance with this Act or any rules made thereunder.
