Section 14(1) in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
(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.
