Section 10 in The Punjab Security of State Act, 1953
10. Imposition of collective fines in dangerously disturbed areas.
(1)The State Government may, by notification in the Official Gazette, declare the whole or any part of the State to be a dangerously disturbed area.(2)The State Government or the District Magistrate if satisfied that the inhabitants of any dangerously disturbed area -(a)are concerned in the commission of offences or other acts which are prejudicial to the security of the State or the maintenance of law and order,(b)have been harboring persons concerned in the commission of such offences or acts,may impose a collective fine on the inhabitants of that area.(3)An order made by the District Magistrate under sub-section (2) shall be reported forthwith by him through the Commissioner of the Division to the State Government and the State Government may thereupon amend, vary or rescind such order.(4)The authority imposing the fine under sub-section (2) may exempt any person or class or section of such inhabitants from liability to pay any portion of such fine.(5)The District Magistrate, after such enquiry as he may deem necessary, shall apportion the fine imposed under sub-section (2) among the inhabitants who are liable collectively to pay it, and such apportionment shall be made according to the District Magistrate's judgment of the respective means of such inhabitants.(6)The portion of such fine payable by any person may be recovered from him as a fine or as arrears of land revenue.
