Section 3(1) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
(1)Where a District Magistrate receives information from the District Superintendent of Police or any department of the State Government or the Central Government that any person is a Goonda and that his movements or acts in the district or any part thereof are causing, or are calculated or likely to cause alarm, danger or harm to persons or property, the District Magistrate may, in the manner hereinafter provided, require such person to show cause why he should not ordered to remove himself outside the area or any part thereof within the local limits of his jurisdiction.
