Section 2 in The Punjab Security of State Act, 1953
2. Sabotage.
(1)No person shall do any act with intent to impede the working of, or to cause damage to, -(a)any building, vehicle, vessel, machinery, apparatus, or other property used, or intended to be used for the purposes of Government or any local authority;(b)any railway, tramway, road, canal, bridge, culvert, causeway, aerodrome, telegraph, telegraph line or telegraph post ;(c)any rolling stock of a railway or tramway or any aircraft ;(d)any building or other property used in connection with any industry, business or establishment of the nature specified in the Schedule.(2)The provisions of sub-section (1) shall apply in relation to any omission on the part of a person to do any thing which he is under a duty, either to the Government or to any public authority or to any person, to do as they apply to the doing of any act by a person.(3)If any person approaches or is in the neighbourhood of any such building, place or property as is mentioned in sub-section (1) in circumstances, which afford reasonable grounds for believing that he intends to contravene that sub-section, he shall be deemed to have attempted a contravention thereof.(4)If any person contravenes or attempts to contravene any of the provisions of this section, he shall be punishable with imprisonment for a term which may be extend to two years or with fine, or with both.Explanation. - No person shall be deemed to have contravened or attempted to have contravened the provisions of this section if he commences, continues acts in furtherance of, or omits to do anything in pursuance of, a strike which is not illegal under any law for the time being in force.
