Section 3 in The Andhra Pradesh Public Security Act, 1992
3. Declaration of an association as unlawful.—
(1)If the Government is of opinion that any association is, or has become, an unlawful association, it may, by notification, declare such association to be unlawful.(2)Every such notification shall specify the grounds on which it is issued:Provided that nothing in this sub-section shall require the Government to disclose any fact which it considers to be against the public interest to disclose.(3)Where such unlawful association has a registered office, the notification shall be served by sending the same through Registered post or handed over to any office-bearer in such registered office and in case any office bearer is not available or refuses to receive the notification, the same shall be affixed to some conspicuous part of the office. Where the association does not have a registered office the notification shall be published in any one local newspaper.(4)The notification shall be in force for a period of one year and may be extended for such further period or periods not exceeding one year at a time, as may be a deemed necessary after reviewing the position.(5)A notification issued under sub-section (1) may be revoked by the Government where they consider that the need for its continuance has ceased.
