Section 2(1) in The Bihar Maintenance of Public Order Act, 1949
(1)The [State] [Substituted by A. L. O.] Government, if satisfied with respect to any particular person that with a view to preventing him from acting in any manner prejudicial to [**] [The words 'the public safety and' repealed by Bihar Act 20 of 1951.] the maintenance of public order [and of services and supplies essential to the life of the community] [Inserted by Bihar Act 26 of 1953.] it is necessary so to do, may make an order-[Clause (a) repealed by Bihar Act 20 of 1951.](a)[] [Clauses (b), (c), (d) and (e) re-lettered as Clauses (a), (b), (c) and (d) respectively by Bihar Act 20 of 1951.] directing that, except in so far as he may be permitted by the provisions of the order, or by such authority or persons as may be specified therein, he shall not be in any such area or place in the [State] [Substituted by A. L. O.] of Bihar as may be specified in the order;(b)[] [Clauses (b), (c), (d) and (e) re-lettered as Clauses (a), (b), (c) and (d) respectively by Bihar Act 20 of 1951.] requiring him to reside or remain in such place or within such area in the [State] [Substituted by A. L. O.] of Bihar as may be specified in the order and if he is not already there to proceed to that place or area within such time as may be specified in the order;(c)[] [Clauses (b), (c), (d) and (e) re-lettered as Clauses (a), (b), (c) and (d) respectively by Bihar Act 20 of 1951.] requiring him to notify his movements or to report himself or both to notify his movements and report himself in such manner, at such times and to such authority or person as may be specified in the order;(d)[] [Clauses (b), (c), (d) and (e) re-lettered as Clauses (a), (b), (c) and (d) respectively by Bihar Act 20 of 1951.]imposing upon him [such reasonable restrictions] [Substituted by Bihar Act 6 of 1952, for the words 'such restrictions'.] as may be specified in the order in respect of his employment or business, in respect of his association or communication with other person, and in respect of his activities in relation to the dissemination of news or propagation of opinions;(e)[ prohibiting or restricting the possession or use by him of any such article or articles as may be specified in the order;] [Clauses (f) and (g) re-lettered as clauses (e) arid (f) by Bihar Act 20 of 1951.][* * * * * *] [Clause (f) repealed by Bihar Act 6 of 1952.][* * * * * *] [Sub-section (2) repealed by Bihar Act 20 of 1951.]
