Section 4 in The Punjab Security of State Act, 1953
4. Power to prohibit drilling.
- The District Magistrate, if satisfied that it is necessary so to do in the interests of the security of the State or for the maintenance of public order may, by order in writing, prohibit in any area specified in the order, either absolutely or subject to exceptions contained in the order, the unauthorised practice of, or participation in, any exercise, movement, evolution or drill which is either of a military nature or involves the use or preparation for the organised use, of weapons of offence.
