Section 288(4) in The Chhattisgarh Municipalities Act, 1961
(4)If the Court finds that the person who has committed an offence punishable under sub-section (1) was not born within the limits of that Municipality or has not been continuously resident therein for more than one year, it may, in lieu of passing a sentence or order referred to in the aforesaid sub-section, by order, in writing, direct the said person to leave the said limits within such time and by such route or routes as may be stated in the order and not to return thereto without the permission in writing, of the District Magistrate. If the said person fails to comply with the order, within the time specified therein, the Court may cause the said person to be removed beyond the limits of that Municipality under such escort as it may direct.
