Section 14 in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
14. Power to prevent certain acts.
(1)Where the Collector or District Magistrate, as the case may be, receives information that there is likelihood of convening of unlawful assembly for imposition of social boycott, he shall, by order, prohibit the convening of any such unlawful assembly and doing of any such act towards the commission of any offence under this Act by any person in any areas as may be specified in the order.(2)The Collector or District Magistrate, as the case may be, may take such steps as he thinks necessary to give effect to such order, including giving of appropriate directives to the police authorities.
