61. Procedure on failure of person to leave the area and his entry therein after removal.—
If a person to whom a direction has been issued under section 54, 55 or 56 to remove himself from an area,—(i)fails to remove himself as directed;(ii)having so removed himself, except with the permission in writing of the authority making the order enters the 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 as the said authority may in each case direct.
