Section 8(1) in The Jammu and Kashmir Public Safety Act, 1978
(1)The Government may-(a)if satisfied with respect to any person that with a view to preventing him from acting in any manner prejudicial to-(i)the security of the State or the maintenance of the public order; or(ii)[ Omitted] [Omitted by Act XII of 1988, section 2.].[(a-1)] [Clause (a-1) inserted by Act IV of 1985, section 2.] if satisfied with respect to any person that with a view to preventing him from-(i)smuggling [timber, or liquor] [Substituted by Act VIII of 2001, (section 2).]; or(ii)abetting the smuggling of [timber, or liquor] [Substituted by Act VIII of 2001, (section 2).] or(iii)engaging in transporting or concealing or keeping smuggled timber, or(iv)dealing the smuggled timber otherwise than by engaging in transporting or concealing or keeping in smuggled [timber, or liquor] [Substituted by Act VIII of 2001, (section 2).]; or(v)harbouring persons engaged in smuggling of timber or abetting the smuggling of [timber, or liquor] [Substituted by Act VIII of 2001, (section 2).]; or(b)if satisfied with respect of such person who is-(i)a foreigner within the meaning of the foreigners Act,(ii)a person residing in the area of the State under the occupation of Pakistan.that with a view to regulating his continued presence in the State or with a view to making arrangements for his expulsion from the State, it is necessary so to do, make an order directing that such person be detained.
