Section 4(1) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(1)If the Provincial Government is of opinion that any employment under the Provincial Government or any other employment or class of employment connected with any matter specified in List II or List III in the Seventh Schedule to the Government of India Act, 1935 (26 Geo. 5, Ch. 2), is essential for purposes of public safety, the maintenance of public order or maintaining supplies or services essential to the life of the community, it may notify such employment or class of employments in the Official Gazette accordingly and may direct, by general or special order, that any person or persons engaged in such employment or class of employments shall not depart out of such area or areas as may be specified in such order.
