Section 76(2) in The Himachal Pradesh Police Act, 2007
(2)The State Government may, on the recommendations of the Director-General of Police or the District Magistrate, and for reasons to be recorded in writing, order the ban or regulation of production, sale, storage, possession or entry of any device or equipment or material substance if such device, equipment or material substance is considered likely to be of assistance to insurgents or terrorists or militants, as the case may be, in a Special Security Zone.
