- Whenever it appears to the Commissioner-(a)that the movements or acts of any person are causing or are calculated to cause alarm, danger or harm to person or property; or(b)that there are reasonable grounds for believing that such person is engaged or is about to be engaged in the commission of an offence involving force or violence or an offence punishable under Chapter XII, Chapter XVI, Chapter XVII or Chapter XXII 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(c)that such person -(i)is so desperate and dangerous as to render his being at large in the area of the Commissionerate or in any part thereof hazardous to the community; or(ii)has been found habitually intimidating other persons by acts of violence or by show of force; or(iii)habitually commits affray or breach of peace or riot; or(iv)habitually makes forcible collection of subscription or threatens people for illegal pecuniary gains for himself or for others; or(v)has been habitually passing indecent remarks on women and girls, or teasing them by overtures, and that, in the opinion of the Commissioner, witnesses are not willing to come forward to give evidence in public against such person by reason of apprehension on their part as regards the safety of their person or property, the Commissioner may, by order in writing duly served on such person, or by beat of drum or otherwise as he thinks fit, direct such person to so conduct himself as shall seem necessary in order to prevent alarm, harm and violence or to remove himself outside 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 such area or part thereof, as the case may be, from which he was directed to remove himself.Explanation. - A person, who during a period within one year immediately preceding the commencement of an action under this section has been found, on not less than three occasions, to have committed or to have been involved in any of the acts referred to in this section, shall be deemed to have habitually committed that act.
