Section 4 in The Essential Defence Services Act, 2021
4. Removal of persons
Where any order has been issued under sub-section (1) of section 3, any police officer may take all such measures as such officer may deem fit including the use of police force, if he considers necessary, to remove any person, whose presence in any area connected with the—(a)defence equipment production services; or(b)operation or maintenance of any industrial establishment or unit engaged in production or manufacturing of goods or equipment required for any purpose connected with defence; or(c)repair or maintenance of products connected with defence, would be prejudicial to the functioning, safety or maintenance of the essential defence services.
