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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(10) in The Defence Of India Act, 1971

(10)ensuring the safety of-----
(a)ports, dockyards, lighthouses, light-ships and aerodromes;
(b)railways, tramways, roads, bridges, canals and all other means of transport by land or water;
(c)telegraphs, post offices, signaling apparatus and all other means of communication;
(d)sources and systems of water-supply, works for the supply of water, gas or electricity, and all other works for public purposes;
(e)vessels, aircraft, transport vehicles as defined in the Motor Vehicles Act, 1939, and rolling stocks of railways and tramways:
(f)warehouses and all other places used or intended to be used for storage purposes;
(g)mines, oil-fields, factories or industrial or commercial undertakings generally, or any mine, oil-field, factory or industrial or commercial undertaking in particular;
(h)laboratories and institutions where scientific or technological research or training is conducted or imparted;
(i)all works and structures being part of, or connected with anything earlier mentioned in this clause; and
(j)any other place or thing used or intended to be used for the purposes of Government or a local authority or a semi-Government or autonomous organisation, the protection of which is considered necessary or expedient for securing the defence of India and civil defence, the public safety, the public order, or the efficient conduct of military operations, or for maintaining supplies and services essential to the life of the community;