102. Penalty for entering without permission area from which a person is directed to remove himself or overstaying.
- Without prejudice to the power to arrest and remove a person in the circumstances, and in the manner provided in Section 52, any person who -(a)in contravention of a direction issued to him under Section 45, Section 46 or Section 47 enters or returns without permission to the area of the Commissionerate or any part thereof, as the case may be, from which he was directed to remove himself; or(b)enters or returns to the area of the commissionerate or any part thereof with permission granted under Sub-section (1) of Section 53 but fails, contrary to the provisions thereof, to remove himself outside such area at the expiry of the temporary period for which he was permitted to enter or return or on the earlier revocation of such permission, or having removed himself at the expiry of such temporary period or on revocation of the permission, enters or returns thereafter, without fresh permission, shall, on conviction, be punished with imprisonment for a term which shall not be less than six months but which may extend to two years and shall also be liable to fine :Provided that the Court may, for adequate and special reasons to be mentioned in the judgement, impose a sentence of imprisonment for a term of less than six months.
