Section 2(e) in Telangana Public Security Act, 1992
(e)'Unlawful activity' in relation to an individual or association means activity:-(i)which constitutes a danger or menace to public order, peace and tranquility; or(ii)which has interfered or tends to interfere with the maintenance of public order; or(iii)which interfered or tends to interfere with the administration of law or its established institutions and personnel; or(iv)of indulging in or propagating acts of violence, terrorism, vandalism or other acts generating fear and apprehension in the public or indulging in or encouraging the use of fire arms, explosives and other devices or disrupting communications by rail or road; or(v)of encouraging or preaching disobedience to established law and its institutions; or(vi)of collecting money or goods forcibly to carry out any one or more of the unlawful activities mentioned above;
