Section 10(2) in The Punjab Security of State Act, 1953
(2)The State Government or the District Magistrate if satisfied that the inhabitants of any dangerously disturbed area -(a)are concerned in the commission of offences or other acts which are prejudicial to the security of the State or the maintenance of law and order,(b)have been harboring persons concerned in the commission of such offences or acts,may impose a collective fine on the inhabitants of that area.
