7. Evasion of orders. - Where any person on whom a warrant has been served under section 4 -
(i)fails to attend at the place and at the time or times specified in the warrant and thereafter when required in order to receive the order of the [State Government] under section 6, or(ii)prior to the issue of that order, leaves [West Bengal] or the Presidency area, as the case may be,the [State Government] may issue the order under section 6 in the absence of that person by publishing the same in the [Official Gazette], and such person shall be deemed to have absconded in order to evade that order:Provided that the [State Government] may condone a failure to attend under clause (i), on reasons for such non-attendance being furnished to [its] satisfaction, and in that case such person shall not be deemed to have absconded in order to evade the order.
