Section 3(1) in Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Sexual-offenders, Slum-grabbers and Video Pirates Act, 1982
(1)The State Government may, if satisfied with respect to any bootlegger or [cyber law offenders] [Added by Act 19 of 2014] or drug-offender or forest-offender[2] or goonda or orders detain immoral traffic offender or [sand offender], [By Act No.16 of 2006, Sand Offenders are added.] or [sexual-offenders] [By Act No.20 of 2014, Sexual-offenders are added.] or slum-grabber or [video pirates] [By Act No.32 of 2004, Video Pirates are added.] that with a view to prevent him from acting in any manner prejudicial to the maintenance of public order, it is necessary so to do, make an order directing that such person be detained.
