Section 76 in The Himachal Pradesh Police Act, 2007
76. Administration of Special Security Zones.
(1)The State Government may, on the recommendations of the State Police Board, by notification, create appropriate police and administrative structure in any Special Security Zone in order to meet the threat of insurgency or terrorism or militancy, and in consultation with the Director-General of Police may prescribe procedures to be followed by the police and administrative structures.(2)The State Government may, on the recommendations of the Director-General of Police or the District Magistrate, and for reasons to be recorded in writing, order the ban or regulation of production, sale, storage, possession or entry of any device or equipment or material substance if such device, equipment or material substance is considered likely to be of assistance to insurgents or terrorists or militants, as the case may be, in a Special Security Zone.(3)Any notification issued under this section shall cease to operate on the expiration of the period of operation of the notification issued under section 75 of this Act.(4)Every notification issued under this section shall be laid, as soon as may be, before the State Legislature.Chapter-X Criminal Investigation
