56. [ Removal of persons convicted of certain offences. [Substituted by Act 18 of 1975 w.e.f. 15.5.1975.]
- If a person has been convicted at any time either before or after the commencement of this Act,-(a)of an offence under Chapter XII, XVI or XVII of the Indian Penal Code (Central Act 45 of 1860); or(b)of an offence under section 6 of 13 of the Mysore Mines Act, 1906 (Mysore Act 4 of 1906); or(c)of an offence under section 86 of the Karnataka Forest Act, 1963 (Karnataka Act 5 of 1964); or(d)twice of an offence under section 19 of the Mysore Prohibition of Beggary Act, 1944 (Mysore Act 33 of 1944) or any other corresponding law in force in any area of the State; or(e)twice of an offence under the Suppression of Immoral Traffic in Women and Girls Act, 1956 (Central Act 104 of 1956); or(f)twice of an offence under the Untouchability (Offences) Act, 1955 (Central Act 22 of 1955); or(g)thrice of an offence within a period of three years under section 78, 79 or 80 of this Act; or(h)thrice of an offence within a period of three years under sections 32, 34, 37 or 38A of the Karnataka Excise Act 1965, (Karnataka Act 21 of 1966), the Commissioner, the District Magistrate, or any Sub-divisional Magistrate specially empowered by the 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 to remove himself outside the area within the local limits of his jurisdiction or such area or any district or districts or any part thereof contiguous thereto, by such route and within such time as the said officer may specify and not to enter or return to the place from which he was directed to remove himself.Explanation. - For the purpose of this section "an offence similar to that for which a person was convicted" shall mean,-(i)in the case of a person convicted of an offence mentioned in clause (a), an offence falling under any of the Chapters of the Indian Penal Code mentioned in that clause; and(ii)in the case of person convicted of an offence mentioned in clauses (e) and (f), an offence falling under the provisions of the Acts mentioned respectively in the said clauses.]
