48. 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 (45 of 1860); or

(b) of an offence under section 3 or section 4 of the Delhi Public Gambling Act, 1955 (Delhi Act 9 of 1955), or under section 12 of that Act in so far as it relates to satta gambling or on two or more occasions under any other provision of that Act (including section 12 of that Act in so far as it does not relate to satta gambling); or

(c) of any offence under the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956); or

(d) of any offence under section 25, section 26, section 27, section 28 or section 29 of the Arms Act, 1959 (54 of 1959); or

(e) of any offence under section 135 of the Customs Act, 1962 (52 of 1962); or

(f) of any offence under section 61, section 63 or section 66 of the Punjab Excise Act, 1955 (Punjab Act No. 18 of 1955), as in force in Delhi; or

(g) on two or more occasions of an offence under-

(i) the Opium Act, 1878 (1 of 1878); or

(ii) the Dangerous Drugs Act, 1930 (2 of 1930); or

(iii) the Drugs and Cosmetics Act, 1940 (23 of 1940); or

(iv) section 11 of the Bombay Prevention of Begging Act, 1959 (Bombay Act No. 10 of 1960), as in force in Delhi; or

(h) on three or more occasions of an offence under section 105 or section 107 of this Act,

the Commissioner of Police 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 Delhi or any part thereof, by such route and within such time as the Commissioner of Police may specify and not to enter or return to Delhi or any part thereof, as the case may be, from which he was directed to remove himself.

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