(3)When a vagrant against whom an order has been made under sub-section (1) fails to comply with such order within the time specified therein, or after complying with the said order returns without the permission in writing of the Controller to any place within the area referred to in the said order, such vagrant may be arrested without a warrant by any officer, and shall be liable, on conviction before a Magistrate, to be punished with rigorous imprisonment or a term which may extend to six months.
