Section 5 in The Punjab Security of State Act, 1953
5. Wearing or display of uniforms, flag, etc.
(1)No person shall have in his possession, or wear, carry or display, any uniform, flag, banner or emblem which has been declared by the State Government by notification in the Official Gazette to signify association with any organisation declared unlawful by the Government.(2)Any such uniform, flag, banner or emblem, wherever found shall be forfeited to Government.(3)If any person publicly wears, carries or displays any such uniform, flag, banner or emblem, he shall be punishable with imprisonment which may extend to one year, or with fine, or with both.
