Section 8(b) in THE UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020
(b)to protect and secure a body or a person or the residential premises thereof notified by the State Government by name, nomenclature or category, Honble High court of Judicature at Allahabad and Lucknow bench, District Judgeships and any other court as notified by the State Government, vital installations, industrial undertakings, shrines, administrative premises, metro, airports, banks and other financial institutions and any other installations or establishments notified by the State Government, as such, for this purpose;
