Section 3 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
3. Power to requisition movable property.
(1)Where the competent authority is of the opinion that it is necessary or expedient so to do for the maintenance or improvement of services and supplies essential to the life of the community or for providing immediate relief to persons affected by floods, riots or strikes or for the efficient conduct of elections, or for any other public purpose, it may, by an order in writing, requisition any movable property and may make such further order as appear to it to be necessary or expedient in connection with the requisitioning :Provided that no property used for the purpose of religious worship and no aircraft or anything forming part of an aircraft or connected with the operation, repair or maintenance of aircraft, shall be requisitioned.(2)Where the competent authority has requisitioned any property under sub-section (1), it shall vest in the Government for the period of the requisition and the Government may use or deal with it in such manner as may appear to it to be expedient.
