Section 51A(6) in The Madras City Police Act, 1888
(6)(a)Any person who is guilty of the breach of any direction given to him under sub-section (1) or sub-section (1-A) or sub-section (4) shall be punishable with imprisonment which may extend to two years or with fine or with both ;(b)If any person directed under sub-section (1) or sub-section (1-A)or subsection (4) to remove himself outside the City of Madras fails or refuses to do so or re-enters the said City while such direction is in force, the Commissioner may, in lieu of or in addition to prosecuting such person under clause (a), cause him to be arrested and removed in police custody to such place outside the said City as he may direct.
