Section 3(2) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
(2)When a District Magistrate deems it necessary to require any person to show cause under sub-section (1), he shall make an order in writing setting forth the substance of the information received under that sub-section and the period, not exceeding six months, for which he will be required to remove himself outside the area or any part thereof within the local limits of his jurisdiction.
