63. Temporary permission to enter or return to the area from which a person was directed to remove himself.
(1)The State Government [or any officer [**] [These words were inserted by Bombay 34 of 1959, section 21 (1 )(a).] empowered by the State Government in that behalf] may, by order, permit any person in respect of whom an order has been made under sections 55, 56, or 57, to enter or return for a temporary period to [the area] [These words were inserted by Bombay 1 of 1956, section 7.], or such area and any contiguous districts or part thereof, as the case may be, from which he was directed to remove himself, subject to such conditions as it [or he] [These words were inserted by Bombay 34 of 1959, section 21 (l)(b).] may by general or special order specify and which such person accepts and may, at any time, revoke any such permission.(2)In permitting a person under sub-section (1) to enter or return to [the area or such area and any contiguous districts or part thereof, as the case may be,] [These words were inserted by Bombay 1 of 1956, section 7.] from which he was directed to remove himself, the State Government [or such officer] [These words were inserted by Bombay 34 of 1959, section 21 (2).] may require him to enter i into bond with or without surety for the observance of the conditions imposed.(3)Any person permitted under sub-section (1) to enter or return to [the area or such area and contiguous district or part thereof, as the case may be,] [These words were inserted by Bombay 1 of 1956, section 7.] from which he was directed to remove himself shall surrender himself at the time and place and to the authority specified in the order or in the order revoking the said order, as the case may be.[III. Control of camps, etc., and Uniforms] [This heading and section 63A were inserted by Bombay 20 of 1953, section 7.]
