Section 2(a) in Prevention Of Communal, Anti-Social And Other Dangerous Activities Act, 1980
(a)"acting in any manner prejudicial to the maintenance of public order" means—(i)propagating, promoting, or attempting to create, or otherwise functioning in such a manner as to create, feelings of enmity or hatred or disharmony on grounds of religion, race, caste, community or language of any persons or class of persons;(ii)making preparations for using, or attempting to use, or using, or instigating, inciting or otherwise abetting the use of any lethal weapons (including firearms and explosives, inflammable or corrosive substances), where such preparations, using, attempting, instigating, inciting or abetting, disturbs, or is likely to disturb, public order;(iii)attempting to commit, or committing, or instigating, inciting or otherwise abetting the commission of, mischief within the meaning of section 425 of the Indian Penal Code in respect of public property or means of public transportation, where the commission of such mischief disturbs, or is likely to disturb, public order;(iv)committing offences punishable with death or imprisonment for life or imprisonment for a term extending to seven years or more, where the commission of such offences disturbs, or is likely to disturb, public order.(A)"firearms" shall have the same meaning as in the Arms Act, 1959;(B)"explosive substances" shall have the same meaning as in the Explosive Substances Act, 1908;(C)"public property" means any property owned or controlled by the Governmen or by a Corporation owned or controlled by the Government or by a society financed wholly or substantially by the Government;
