Section 2(e) in The Andhra Pradesh Public Security Act, 1992
(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;
