Section 9B(1) in The Punjab Security of State Act, 1953
(1)If the State Government or the District Magistrate considers it necessary or expedient in the public interest or in interest of the safely and security of any area to regulate the entry of persons into that area, the State Government or the District Magistrate, as the case may be, may without prejudice to any other provision of this Act, by order declare the area to be protected area ; and thereupon, for so long as the order is in force, such area shall be a protected area for the purposes of this Act.
