Section 2(1) in The Punjab Security of State Act, 1953
(1)No person shall do any act with intent to impede the working of, or to cause damage to, -(a)any building, vehicle, vessel, machinery, apparatus, or other property used, or intended to be used for the purposes of Government or any local authority;(b)any railway, tramway, road, canal, bridge, culvert, causeway, aerodrome, telegraph, telegraph line or telegraph post ;(c)any rolling stock of a railway or tramway or any aircraft ;(d)any building or other property used in connection with any industry, business or establishment of the nature specified in the Schedule.
