Section 15(1) in The Police Act, Svt. 1983 [Jammu and Kashmir]
(1)It shall be lawful for the Government, by proclamation to be notified in the Jammu and Kashmir Government Gazette, and in such other manner as the Government shall direct, to declare that area within the state has been found to be in a disturbed or dangerous state, or that, from the conduct of the inhabitants of such area or of any class or section of them, it is expedient to increase the number of police.
