Section 1(2) in U.P. Security Prisoners Rules, 1972
(2)They shall apply to all persons (hereinafter referred to as "Security Prisoners") ordered to be detained and committed to a prison in Uttar Pradesh by any authority acting in exercise of the powers under Section 3 of the Maintenance of Internal Security Act, 1971 (Act No. 26 of 1971) and shall come into force from the date of their publication in the official Gazette.
