Section 52E(1) in Tamil Nadu Prohibition Act, 1937
(1)When any person having been previously convicted thrice or more -(i)of an offence falling under clause (a), [clause (aa), clause (aaa),] clause (b), clause (f), clause (g), clause (h), clause (i) or clause (jj) of sub-section (1) of section 4, or an offence falling under clause (k) of the said sub-section in so far as it relates to an act specified in any of the clauses aforesaid; Or(ii)of an offence falling under section 5 or section 7,is again convicted of the same offence the court may, if it thinks fit, at the time of passing the sentence of [***] [Omitted 'rigorous' by Tamil Nadu Act No. 2 of 1989.] imprisonment on such person, also by order direct such person to remove himself after the expiry of such sentence outside the City of Madras or any district in mofussil or other area specified in such order.
