Section 9A(2) in The Punjab Security of State Act, 1953
(2)No person, shall without the permission of the State Government, or of the District Magistrate, or of any person in authority connected with protected place duly authorised by the State Government or the District Magistrate in this behalf, enter, or be on or in or pass over, any protected place, and no person shall loiter in the vicinity of any such place.
