If the [Officer Commanding the station] [Substituted by Act 7 of 1925, s.14, for "Commanding Officer of the Cantonment"] [or the Board] [Inserted by Act 2 of 1954, s.21.] is, after such inquiry [as he or it thinks necessary] [Substituted by Act 2 of 1954, s.21, for "as he thinks necessary"], satisfied that any person residing in or frequenting the cantonment is a prostitute or has been convicted of an offence under section 236, or of the abetment of such an offence, [he or, as the case may be, the Board may] [Substituted by Act 2 of 1954, s.21, for "he may" ] cause to be served on such person an order in writing requiring such person to remove from the cantonment within such time as may be specified in the order, and prohibiting such person from re-entering it without the permission in writing of the [Officer Commanding the station] [Substituted by Act 7 of 1925, s.14, for "Commanding Officer of the Cantonment"] [or the Board] [Inserted by Act 2 of 1954, s.21.].
