Section 2 in The Andhra Pradesh Public Security Act, 1992
2. Definitions.—
In this Act , unless the context otherwise requires—(a)‘Advisory Board’ means the board constituted under Section 5;(b)‘Association’ means any combination, body or group of persons whether known by any distinctive name or not and whether registered under any relevant law or not and whether governed by any written constitution or not;(c)‘Government’ means the State Government;(d)‘Notification’ means a notification published in the Andhra Pradesh Gazette and the word ‘notified’ shall be construed accordingly;(e)‘Unlawful activity’ in relation to an individual or association means act ivity:—(i)which constitutes a danger or menace to public order, peace and tranquillity; or(ii)which has interfered or tends to interfere with the maintenance of public order; or(iii)which interfered or tends to interfere with the administration of law or its established institutions and personnel; or(iv)of indulging in or propagating acts of violence, terrorism, vandalism or other act s generating fear and apprehension in the public or indulging in or encouraging the use of fire arms, explosives and other devices or disrupting communications by rail or road; or(v)of encouraging or preaching disobedience to established law and its institutions; or(vi)of collecting money or goods forcibly to carry out any one or more of the unlawful activities mentioned above;(f)‘Unlawful Association’ means any association which indulges in or has for its object or abets or assists or gives aid, succour or encouragement, directly or indirectly, through any medium, device or otherwise, to any unlawful act ivity.
