Section 11 in The Orissa Restriction Of Habitual Offenders Act, 1952
11. Arrest of notified offenders
If a notified offender -(a)is found outside the area to which his movements have been restricted in contravention of the conditions under which he is permitted to leave such area; or(b)escapes from any settlement in which he has been placed,he may be arrested without warrant by any Police Officer, village headman or village watchman and taken before any Magistrate who, on proof of the facts, shall order him to be removed to such area or to such settlement, to be dealt with in accordance with the provisions of this Act and any rules made thereunder.
