Section 17 in Prevention Of Communal, Anti-Social And Other Dangerous Activities Act, 1980
17. Amendment of section 56 of Bom. XXII of 1951.
In section 56 of the *Bombay Police Act, 1951,—(a)after the words "their person or property, or" the following shall be inserted, namely:—"(bb) that there are reasonable grounds for believing that such person is acting or is about to act (1) in any manner prejudicial to the maintenance of public order as defined in the Maharashtra Prevention of Communal, Anti-social and other Dangerous Activities Act, 1980, or (2) in any manner prejudicial to the maintenance of supplies of commodities essential to the community as defined in the Explanation to sub-section (1) of section 3 of the Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980, or "(b)after the words "violence and alarm" the words "or such prejudicial act" shall be inserted.
