(1)If a person has been convicted—(a)(i)of an offence under Chapter XII, XVI or XVII of the Indian Penal Code, or(ii)of any offence under section 65, 66A or 68 of the Bombay Prohibition Act, 1949, or(iii)of an offence under section 3, 4, 5, 6 or 9 of the Suppression of Immoral Traffic in Women and Girls Act, 1956, or(iv)of an offence under section 135 of the Customs Act, 1962, or(v)of an offence under section 4, or for accepting bet in any public street or thoroughfare or in any place to which the public have or are permitted to have access, or in any race course under clause (a) of section 12 or under section 12A of the Bombay Prevention of Gambling Act, 1887, or(b)twice or more of an offence under the Bombay Prohibition Act, 1949 not being an offence under section 65, 66A or 68, or(b-a) twice or more of an offence under section 3 or 4 of the Railway Property (Unlawful Possession) Act, 1966, or(c)thrice or more of an offence under section 122 or 124 of this Act, the Commissioner, the District Magistrate, or the Sub-Divisional Magistrate specially empowered by the State Government in this behalf, if he has reason to believe that such person is likely again to engage himself in the commission of an offence similar to that for which he was convicted, may direct such person notwithstanding anything contained in this Act or any other law for the time being in force, to remove himself outside such area or areas in the State of Maharashtra (whether within the local limits of the jurisdiction of the officer or not and whether contiguous or not), by such route, and within such time, as the officer may specify and not to enter or return to the area or areas so specified (hereinafter referred to as “the specified area or areas ”) from which he was directed to remove himself.
