Section 7(1) in The Punjab Security of State Act, 1953
(1)The State Government or a District Magistrate, if satisfied with respect of any particular person that, with a view to preventing him from acting in any manner prejudicial to the security of the State or the maintenance of public order, it is necessary so to do, may, by order in writing, give one or more of the following directions, viz. that person -(a)shall not enter, reside or remain in any area that may be specified in the order;(b)shall reside or remain in any area that may specified in the order ;(c)shall remove himself from, and shall not return to, any area that may be specified in the order :(d)shall notify his movements or report himself, in such manner and at such time Magistrate, as may be specified in the order.
