(1)If a person to whom a direction has been issued under section 55, 56, 57 or 57A to remove himself from any area, district or part thereof or from any specified area––(i)fails to remove himself as directed, or(ii)having so removed himself except with the permission in writing of the authority making the order as provided in sub-section (2), enters the areas, district or part thereof or the specified area within the period specified in the order, the authority concerned may cause him to be arrested and removed in police custody to such place outside the area, district or part thereof or outside the specified area, and as the case may be, as the said authority may in each case prescribe.
