Section 16 in The U.P. Habitual Offenders' Restriction Act, 1952
16. [ Arrest of habitual offenders found beyond prescribed limits or settlement. [Substituted by U. P. Act No. XLII of 1958, Section 3.]
- Whoever, being a person against whom an order of restriction or an order of confinement in settlement under Section 15 has been made,-(a)is found, beyond the limits of the settlement or area to which his movements have been restricted, without leave or pass, as may be prescribed, or in a place or at a time not permitted by the conditions of his pass, or(b)escapes or departs, from a settlement, may be arrested without warrant by any Police Officer or any official of the settlement empowered in this behalf by a general or special order of the State Government, and may be taken before a Magistrate of the first class, who shall order him to be removed to such area or settlement, as the case may be, to be dealt with in accordance with this Act.]
