(2)The authority making an order under section 55, 56, 57 or 57A may in writing permit any person in respect of whom such order has been made to enter or return to the area, including any contiguous districts or part thereof or to the specified area or areas, from which he was directed to remove himself for such temporary period and subject to such conditions as may be specified in such permission and may require him to enter into a bond with or without surety for the due observance of the conditions imposed. The authority aforesaid may at any, time revoke any such permission. Any person who with such permission enters or returns to such area, district or part thereof or to such specified area shall observe the conditions imposed, and at the expiry of the temporary period for which he was permitted to enter or return, or on the earlier revocation of such permission shall remove himself outside such area, or the area and any contiguous districts or part thereof, or outside such specified area or areas, and shall not enter therein or return thereto within the unexpired residue of the period specified in the original order made under section 55, 56, 57 or 57A without a fresh permission. If such person fails to observe any of the conditions imposed, or to remove himself accordingly, or having so removed himself enters or returns to the area, or the area and any contiguous district or parts thereof or to the specified area or areas, without fresh permission, the authority concerned may cause him to be arrested and removed in police custody to such place outside the area and district or part thereof or outside the specified area or areas, as the case may be, as that authority may in each case prescribe.
