Section 2(c) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(c)"identified area" means such area where State Government has reason to believe that atrocity may take place or there is an apprehension of reoccurrence of an offence under the Act or an area prone to [* * *] [ The words " victim of" deleted by G.S.R. 604(E), dated 29.8.1995.] atrocities;
