Section 18 in Rajasthan Prevention of Anti-Social Activities Act, 2006
18. Matters within the purview of this Act to be dealt with under this Act only
- On and after the commencement of this Act, no order of detention under the National Security Act, 1980 (Central Act No. 65 of 1980) shall be made by the State Government or any officer subordinate to it, in respect of any boot-legger, drug offender, dangerous person, immoral traffic offender, or property grabber in the State on the ground of preventing him from acting in any manner prejudicial to the maintenance of public order, in so far as an order under this Act, could be made for detention of such person.Section 3(2)[Noti. No. 36(10) Home-9/ 2011, Pt., dt. 23.10.2015 - Raj. Gaz., Exty., Pt. 1(B), dt. 23.10.2015, p. 391] = 2016 RSCS/II/P. 319/H. 111Whereas having regard to the circumstances prevailing in the jurisdiction of District Magistrate, Jaisalmer, the State Government is satisfied that it is necessary to authorise the District Magistrate, Jaisalmer to exercise the powers under sub-sec. (1) of Sec. 3 of the Rajasthan Prevention of Anti Social Activities Act, 2006 (Act No. 1 of 2008).Now, therefore in exercise of the powers conferred under sub-sec. (2) of Sec. 3 of the Rajasthan Prevention of Anti-Social Activities Act, 2006 (Act No. 1 of 2008), the State Government hereby authorises the District Magistrate, Jaisalmer to exercise the powers conferred by sub-sec. (1) of Sec. 3 of the said Act for one year.Section 3(2)[Noti. No. 36(3) Home-9/ 2014, dt. 23.10.2015 - Raj. Gaz., Exty., Pt. 1(B), dt. 23.10.2015, p. 391] = 2016 RSCS/II/P. 320/H. 112
