(b)enters or returns to Delhi or any part thereof with permission granted under sub-section (1) of Section 54, but fails, contrary to the provisions thereof, to remove himself outside such area at the expiry of the temporary period for which be was permitted to enter or return or on the earlier revocation of such permission, or having removed himself at the expiry of such temporary petted or on revocation of the permission, eaters or returns thereafter, without fresh permission,
