Section 8 in Telangana Public Security Measures Act, 1951
8. Control of commodities, etc.
(1)If in the opinion of the State Government it is essential for the purposes of the security [of the area to which this Act extends] [Substituted for the words 'of the State' by the A.P.A.O. 1957.] or the maintenance of public order [in the said area] [Substituted for the words 'in the State' by the A.P.A.O. 1957.] or any part thereof to restrict the removal of any commodity, article or thing [from the said area] [Substituted for the words 'from the State' by the A.P.A.O. 1957.] or such part, the State Government may, by general or special order, direct that no person shall remove such commodity, article or thing [from the said area] [Substituted for the words 'from the State' by the A.P.A.O. 1957.] or without the permission in writing in the City of Hyderabad of the Commissioner of Police and elsewhere of the Collector:Provided that nothing in this sub-section shall apply to any goods to which the Supply and Prices of Goods Act, 1950 (LXX of 1950) applies.(2)If any person contravenes any order made under sub-section (1) he shall, on conviction, be punishable with imprisonment for a term which may extend to one year, or with fine or with both.
