Section 6(1) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(1)If the Provincial Government is satisfied that the inhabitants of any area are concerned in the commission or abetment of offences affecting the public safety or the maintenance of public order, or the maintenance of supplies or services essential to the life of the community or are harbouring persons concerned in the commission of such offences, or are failing to render all the assistance in their power to discover or apprehend the offender or offenders, or are suppressing material evidence of the commission of such offences, the Provincial Government may, by notification in the Official Gazette, impose a collective fine on the inhabitants of that area.
