Section 2(1) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(1)The Provincial Government may, if it is satisfied that any person [4][including a person arrested under sub-section (A1), was acting, is acting or is likely to act] in a manner prejudicial to the public safety, the maintenance of public order, or the tranquility of the Province or any part thereof, make an order?(a)directing that he be detained;(b)directing that, except in so far as he may be permitted by the provisions of the order, or by such authority or person as may be specified therein, he shall not be in any such area or place in the Province as may be specified in the order;(c)requiring him to reside or remain in such place or within such area in the Province as may be specified in the order and, if he is not already there, to proceed to that place or area within such time as may be specified in the order;(d)requiring him to notify his movements or to report himself or to do both in such manner, at such times and to such authority or person, as may be specified in the order;(e)imposing upon him such restrictions as may be specified in the order, in respect of his employment or business or association or communication with other persons, and in respect of his activities in relation to the dissemination of news or propagation of opinion;(f)prohibiting or restricting the possession or use by him of any such article or articles as may be specified in the order.
