(1)The Government may declare any area as a "disturbed area" when such area is widely and intolerably beset with violence or disruptive activities or destruction of public property on account of communal or political causes or violence or terrorist or anti-national activities.(2)When an area is declared as a "disturbed area", an Officer, not below the rank of Deputy Superintendent of Police and deputed by the District Police Chief, in the interest of maintenance of law and order, may –(a)impose reasonable restrictions on the movement of persons and vehicles in such area;(b)order to any person, who in the opinion of the Police, may carry on activities prejudicial to the maintenance of law and order if restrictions are not imposed on his activities, to keep the Police informed of his whereabouts in the manner directed by the Police;(c)suspend arms and explosive licences in such area and direct the licencees to lodge their weapons with the Police for keeping them;(d)search any person or vehicle or container entering into or leaving from such area.
