Section 11(2) in The Central Industrial Security Force Act, 1968
(2)If any person is found trespassing on the premises of any industrial undertaking referred to in clauses (b) and (c) of section 10, he may, without prejudice to any other proceedings which may be taken against him, be removed from such premises by any [* * *] [The words " supervisory officer or" omitted by Act 14 of 1983, Section 9 (w.e.f. 15.6.1983). ] member of the Force.
