Section 45 — Powers of Magistrate of district as to foreign vagrants.

The Punjab Laws Act, 1872
The Magistrate of the district may, if he considers that any band of foreign vagrants is likely to occasion a breach of the peace or to commit any offence under the Indian Penal Code (45 of 1860), prohibit such band from entering his district; or, if they are already in his district, may require them within a given time to leave it.

Official Hindi (PDF) ↗

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