Section 10(1) in The West Bengal Security Act, 1950
(1)No person shall do any act with intent to injuriously affect, whether by impairing the efficiency or impeding the working of anything or in any other manner whatsoever, or to cause damage to,—(a)any building, vehicle, machinery, apparatus or other property used or intended to be used, for the purpose of Government or any local authority;(b)any railway (as defined in the Indian Railways Act, 1890 (IX of 1890)), aerial ropeway (as defined in the Bengal Aerial Ropeways Act, 1923 (Ben. Act VII of 192)), tramway, road, canal, canal embankments, protective bunds, sluice-gates, lockgates, bridge, culvert, cause-way, port, dockyard, lighthouse, aerodrome (as defined in the Indian Aircraft Act, 1934 (XXII of 1934)), airfield, air-strip or any installation thereon or any telegraph line or post (as defined in the Indian Telegraph Act, 1885 (XIII of 1885));(c)any rolling stock of a railway or tramway or any vessel or aircraft;(d)any building or other property used in connection with the production, distribution or supply of any essential commodity, any sewage works, mine or factory;(e)any prohibited place as defined in sub-section (8) of section 2 of the Indian Official Secrets Act, 1923 (XIX of 1923).
