Punjab Security of State (Himachal Pradesh Amendment) Act, 1980*
| [Himachal Pradesh Act No. 11 of 1981]1 | [11th May, 1981] |
An Act to amend the Punjab Security of State Act, 1953 (XII of 1953) as in force in the territories added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 and as made applicable to the areas which comprised in Himachal Pradesh immediately before the first November, 1966, vide the Government of India Notification No. 4/6/60-Judl-II-UTL-10, dated, 19-1-1960.
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-first Year of the Republic of India as follows:-
1. For statement of Object and Reasons see R.H.P. Extra, dated 11-10-80, Page 910.
* Received the assent of the Governor, Himachal Pradesh, on the 11th May, 1981 and was published in R.H.P. Extra, dated the 13th May, 1981 at Page-350
1. Short title and commencement.- (1) This Act may be called the Punjab Security of State (Himachal Pradesh Amendment) Act, 1984.
(2) It shall come into force at once.
2. Insertion of section 4-A.- After the existing section 4 of the Punjab Security of State Act, 1953 (12 of 1953), as in force in the territories added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) and as made applicable to the areas which comprised in Himachal Pradesh immediately before the 1st November, 1966 vide, the Government of India Notification No. 4/6/60-Jud-II-UTL-10, dated 19-1-1960, the following new section 4-A along with its heading shall be inserted, namely:-
"4-A Control of camps, drills or parades.- (1) The State Government may in the interest of public prohibit or impose such condition as may be necessary on the holding of, camps for performance of drill, parade or taking out processions etc., with or without arms or any article, weapons or implements capable of being used as arms by any class of persons or organisations whose activities are in the opinion of the of the State Government subversive of law and order.
(2) Any contravention of an order made under this section "shall be punishable with imprisonment which may extend to two years, or with fine or with both".