Section 9A(1) in The Punjab Security of State Act, 1953
(1)If as respects any place or class of places the State Government or the District Magistrate considers it necessary or expedient in the Public interest or in the interest of the safety and security of such place or class of places that special precautions should be taken to prevent the entry of unauthorised persons, the State Government or the District Magistrate, as the case may be, may by order declare that place or, as the case may be every place of that class to be a protected place; and thereupon, for so long as the order is in force, such place or such class, as the case may be, shall be a protected place for the purposes of this Act.
