Section 8(1) in The Jammu And Kashmir Public Safety Act, 1978
(1)The Government may-(a)if satisfied with respect to any person that with a view to preventing him from acting in any manner prejudicial to(i)the security of the State or the maintenance of the public order, or(ii)***(a1)if satisfied with respect to any person that with a view to preventing him from-(i)smuggling timber or liquor; or(ii)abetting the smuggling of timber or liquor; or(iii)engaging in transporting or concealing or keeping smuggled timber; or(iv)dealing the smuggled timber otherwise than by engaging in transporting or concealing or keeping in smuggled timber or liquor; or(v)harbouring persons engaged in smuggling of timber or liquor, or abetting the smuggling of timber or liquor; or(b)if satisfied with respect to any person who is -(i)a foreigner within the meaning of the Foreigners Act, or(ii)a person residing in the area of the State under the occupation of Pakistan,that with a view to regulating his continued presence in the state or with a view to making arrangements for his expulsion from the State,it is necessary so to do, make an order directing that such person be detained.
