Section 30(3) in The Prevention Of Terrorism Act, 2002
(3)In particular, and without prejudice to the generality of the provisions of sub-section (2), the measures which a Special Court may take under that sub-section may include(a)the holding of the proceedings at a place to be decided by the Special Court;(b)the avoiding of the mention of the names and addresses of the witnesses in its orders or judgments or in any records of the case accessible to public;(c)the issuing of any directions for securing that the identity and address of the witnesses are not disclosed;(d)a decision that it is in the public interest to order that all or any of the proceedings pending before such a Court shall not be published in any manner.
