Section 3(7) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
(7)If upon such inquiry, the District Magistrate is satisfied about the truth of the information received under sub-section (1) with respect to any person, he may by order direct such person to remove himself outside the area or any part thereof within the local limits of his jurisdiction by such route and within such time as may be specified in the order and desist from entering the said area or part thereof, as the case may be, until the expiry of such period, not exceeding six months, as may be specified in the order.
