47. Removal of persons convicted of certain offences.
- If a person has been convicted-(a)of an offence under Chapter XII, Chapter XVI or Chapter XVII of the Indian Penal Code, 1860 or under Section 290 or under any of the Sections 489-A to 489-E (both inclusive) of that Code or in the abetment of any such offence; or(b)of an offence under Section 3 or Section 4 of the Orissa Prevention of Gambling Act, 1954 or on two or more occasions under any other provisions of that Act; or(c)of any offence under the Immoral Traffic (Prevention) Act, 1956; or(d)of any offence under Section 25, Section 26, Section 27, Section 28 or Section 29 of the Arms Act, 1959; or(e)of any offence under Section 135 of the Customs Act, 1962; or(f)of any offence under Section 47 of the Bihar and Orissa Excise Act, 1915; or(g)on two or more occasions of an offence under -(i)the Narcotic Drugs and Psychotropic Substances Act, 1985; or(ii)the Drugs and Cosmetics Act, 1940; or(h)on three or more occasions of an offence under Section 92 or 94 of this Act, the Commissioner may, if he has reason to believe that such person is likely again to engage himself in the commission of any of the offences referred to in this section, by order in writing, direct such person to remove himself beyond the limits of the area of the Commissionerate or any part thereof, by such route and within such time as the Commissioner may specify and not to enter or return to the said area of Commissionerate or any part thereof, as the case may be, from which he was directed to remove himself.
