Section 2(e) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(e)"Unlawful Activity" in relation to any individual or organization means any action taken by such individual or organization whether by committing an act or by words either spoken or written or by signs or by visible representation or otherwise;(i)which constitutes a danger or menace to public order, peace and tranquility; or(ii)which interferes or tends to interfere with maintenance of public order; or(iii)which interferes or tends to interfere with the administration of law or its established institutions and personnel; or(iv)which is designed to overage by criminal force or show of criminal force or otherwise to any public servant including the force of the State Government or the Central Government in the exercise of the lawful powers of such public servant; or(v)of indulging in or propagating acts of violence, terrorism, vandalism or other acts generating fear and apprehension in the public or indulging in or encouraging the use of firearms, explosives and other devices or disrupting communications by rail or road; or(vi)of encouraging or preaching disobedience to established law and its institutions; or(vii)of collecting money or goods forcibly to carry out any one or more of the unlawful activities mentioned above;
