Section 3(1) in The Bihar Control of Crimes Act, 1981
(1)Where it appears to the District Magistrate that-(a)any person is an anti-social element, and(b)(i)that his movements or acts in the district or any part thereof are causing or are calculated to cause alarm, danger or harm to persons or property; or(ii)that there are reasonable grounds for believing that he is engaged or about to engage in the district or any part thereof, in the commission of any offence punishable under Chapter XVI or Chapter XVII of the Indian Penal Code, or under the Suppression of [Immoral Traffic in Women and Girls Act, 1956] [Now Immoral Traffic (Prevention) Act, 1956.], or abetment of any such offence; the District Magistrate shall by notice in writing inform him of the general nature of the material allegation against him in respect of clauses (a) and (b) and shall give him a reasonable opportunity of tendering an explanation regarding them.
