Section 2 in Telangana Public Security Measures Act, 1951
2. Power to make orders restricting movements or actions of persons.
(1)The State Government may, if it is satisfied in respect of any person that in the interests of the general public it is necessary to do so make an order-(a)directing that, except in so far as he may be permitted by the provisions of the order, or by such authority or person as may be specified therein, he shall not be in any such area or place in the area to which this Act extends as may be specified in the order;(b)requiring him to reside or remain in such place or within such area in [the area to which this Act extends] [Substituted for the words 'the State' by the A.P.A.O., 1957.] as may be specified in the order and, if he is not already there, to proceed to that place or area within such time as may be specified in the order;(c)requiring him to notify his movements or to report himself or to do both in such manner, at such time and to such authority or person, as may be specified in the order;(d)imposing upon him such restrictions as may be specified in the order, in respect of his employment or business or dealings with other persons;(e)prohibiting or restricting the possession or use by him of any such article or articles as may be specified in the order.(2)No order under sub-section (1) shall be made directing the exclusion or removal [from the area to which this Act extends of any person ordinarily resident in that area.] [Substituted for the words 'from the State of any person ordinarily resident in the State' by the A.P.A.O., 1957.](3)An order made under sub-section (1) may require the person in respect of whom it is made to enter into a bond with or without sureties, for the due observance of the restrictions or conditions specified in the order.(4)If any person is found in any area or place in contravention of an order made under the provisions of this section, or fails to leave any area or place in accordance with the requirements of such order, he may without prejudice to the provisions of sub-section (5) be removed by any police officer from such area or place.(5)If any person contravenes any order made under this section he shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine, or with both, and if such person has entered into a bond in pursuance of the provisions of sub-section (3), his bond shall be forfeited and any person bound thereby shall pay the penalty thereof or show cause to the satisfaction of the court why such penalty should not be paid.
