(1)If the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is satisfied that the inhabitants of any area `are concerned in the commission or abetment of any of the offences punishable [[under sections 65, 65-A, 65-AA] [These figures, letters and word were substituted for the figures and word 'under sections 65 to 69' by Bombay 22 of 1960, section 92(a).], 66, 66-A, 67, 67-1A, 67-C, 68, 69 and 70] the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct the employment of additional police [in that area] [These words were inserted, by Bombay 22 of 1960, section 92(b).] for such period as it thinks fit.
