LexThe Mp Special Area Security Act, 2000
Madhya Pradesh · state statute
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Bhopal. the 31st August 2001
I9-16-2001-C-1—in exercise of the powers conferred by sub-Section (3) of Section 1 of the Mf
.1; bThesh '<shorn Suraksha Adhiniyam. 2000 (No. 17 of 2001). the Stale Government hereby appoil
Si.;•temher 2001, as the date on which the said Adhiniyam shall come into force.
By order and in the name of the Governor of Madhya Pt
NANHEY SINGH, Pr t
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Sections:
676 (8) qursii th3t4i, ft3TtT 15 7 2001
:MADHYA PRADESH ACT
—
No. 17 OF 2001. .
. • THE MADHYATRADESH VISHESH KSHETRA SURAKSHA ADHINIYAM -2000.1 . . . •
TABLE OF CONTENTS
I. Short title, extent and commencement,
Definitions.
Declaration of an organisation as unlawful.
Representation by Organisation.
Constittition and reference to the Advisory Board.
Procedure of the Advisory Board.
Action upon the report of the Advisory Board.
Penalties.'
Power to notify.and take possession of places used for the purpose of unlawful activities.
Movable property (nand in the notified place.
II. Power to forfeit Rinds of an unlawful organisation.
Revision.
Tresspass upon notified places.
Bar of Jurisdiction.
Protection olactiOn taken in .000d fingt
Constitution of Organisation.
Power to make rules.
MADHYA PRADESH ACT
No. 17 or 2001.
MADHYA PRADESH VISHESH FSHETRA SURAKSHA ADHINIYAM, 2000
[Received the :!”!.ettt of the Pt eStdent on;he pith 1k het] in ;he 'Madhya Prades h tjazette (taint- .
Ordimi l or (toted the t 5th June. 20011
An Act to proviiir for more affective prevention of certain unlawful activities of individuals and
organisations and matters connected thereto.
Be it enacted by the Madhya Pradesh Legislature in the Fifty-first Year of the Republic of India
as follows :—
short tit le. extent and
comnieneement.
I. ( I) This Act may be called the Madhya Pradesh Vishesli Kshetra Suraksha AdfiiniYarri,2000.,
(2) It i.hall extend to such areas as may be notified by the State Government from time to time.
• .
ae„
7-ItzfrOr mnj,1 -4-41W 15 719-2001
676(9) •
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. In the Act, unless the context otherwise requires..--
. Definitions.
(a) " AdStisory Board" means the Board constituted under Section 5; •
0)5 -
"Organisation "means any combination, body of group of persons whether known by any
distinctive name or not and whether registered under any. relevant law or ,not And whether governed by any written constitution or not;
"Government" means the State Government;
"Notification" means a notification published in the Madhya Pradesh Gazette and the
word'notified 'shall be construed accordingly;
"Unlawful activity" in relation to an individual or organisation means activity.—.
which constitutes a danger or menace to public order, peace and tranquility;, or
which has interfered or tends to interfere with the maintenance of public order; or
Which has interfered or tends to intereore with the administration of law or its
established institutions and personnel; or
of indulging in .or propogating acts of violence, terrorism, vandalism or other acts
generating fear and apprehension in the public or indulging in or encouraging the
or road; or use of fire-arms, explosives and other devices or clisruptingcommunications by rail
of encouraging or preachingch.:obedience to established law and its institutions; or
or collecting money or goods forcibly to carry out any one or more of the unlawful
activities mentioned above:
(I)" Unlawful Organisation" means any organisation which indulges in or has for its object or abets or assists or gives aid, succour or encouragement directly or indirectly, through
any medium. &lc.% ic or oil me twise to any unlawful ;ILO , ity.
3.
II) If the Government is of opinion that any organisation is. or has become an unlawful
organisation, it may; by notification, declare such organisation to be unlawful.
Every :such notification shall specify the grounds on which it is issued:
Provided that nothing in this sub-section shall require the Government to disclose any tact which
it considers to be against the public interest to disclose.
Where such unlawful organisation has a registered office, the notification shall be served by
sending the same. through Registered Post or by handing over lo any office bearer in such registered office
and in case any office bearer is not available or refuses to receive the non Ileac ion. the same shall be affixed
to some conspicuous part of the office, where the organisation does not have a registered office the notification shalt be published in anyone local newspaper.
. A The notification shall be in force for a period of one year and may be extended for such flirt her
period or periods not exceeding one year at a time, as may be deemed necessary after revieWing the position.
Decfaration of .in
organisation 2'
unlamful.
A576 ( 10) trafrasT cm44, fcir,15 tTj 2001
- (5) A notification issued undeA sub-section (1) may be revoked by die i Government4here it
. • considers that the need of . its continuance has ceased.; , ,- • r. : -,,,.. 4, ,,,.-•;.„,t tc.4 7 „.: ;,.:....i, .
,
Repreientation by 4. My organisation declaied to be unlawful may, if it so chooses, sends representation to' the
Organisation. Government within fifteen days from the date of publication of the notification a iliedate%frecelptiirs 1: . -▪ •4‘.
affixture thereof, in the manner specified in Section 3, whichever is liter and:such repmsentatiOtiahall ,, LI' cm:A
be placed before the Advisory Board for its consideration. The organisation may if it so disires -iecruest ...,,, . .4.
for a personal hearing before the Advisory Board.
r• zir . ... .
(b) The Advisory Board shall consist of three persons who are or have been or qualified to be
appointed as Judges of the High Court. The Government shall appoint the members and designate one
of them as the Chairman.
Constitution and ref- 5. (1) (a) The State Government shall whenever necessary constitute an Advisory Board for the e •
•
nen" to the Advi• purpose of this Act. sory Board.
.. ..
(2) The Government shall within six weeks from the date of publication of the notification under .r •
sub-section (1) of Section 3 make a reference to the Advisory Board and place before it a copy of the
ninification, supporting material and the representation, if any received from the finiii;iful organisation , .
for its consideration. . _ . •
.. ;. -
'rocedure of the • b. (I) The Advisory Board shall after considering the material Placed before it -arid eke; calling for . • • '
.dvisory Board. further information, if necessary from the Government or from any office bear - r et. iric"mbet of th -Ct'es4 Sk.
organisation concerned and aft; gi iti nian opportunity of personal hearing to the atitherised offieubearrer le“?' 1- 4...v:,•1
, of the organisation, shall submit its repert to the Government within three month j frinn the date Of reeveipt ,,,,:, , p
of reference from the Government :, , - •,. -, --- - '-'4 '• 't - - Tjra,,j2- p ,. ...re . .
J. J .
Action upon the
report of the Advi-
sory Board.
Penalties.
F-. I * . 1. 1 ' -' ••• ,...e r
Where the organisation seeks personal hearing an intimation specifying the date and time of it;
hearing shall be sent to the address indicated in the representation of the, organisation. The concerned L,, 1 ....
organisation shall not be entitled to appear through a lawyer or any person other than an anthorised .,-.,. -• •
office bearer. .
The report of the Advisory Board shall specify in a separate part thereof its opinion is to whether
or not there was sufficient cause for the issuance of the notification in respect of the organisation
concerned. A J 5.• V .? • . 410 . e. .1 '
1 S'
( I ) In any case where the Advisory Board has reported that there is: in its opinion, sufficient _ _ - . .
cause for the issuance of the notification declaring the concerned organiiation as unlawful 'the
,Government may confirm the notification and continue the same for such pe- rietd-as it thinks fit, subject
to the provisions of sub-section (4) of Section 3. ,-, . ' '
,
(2) In any case where the advisory Board has reported that there is, in its opinion no sufficient cause -
For the issuance of a notification as aforesaid the Government shall revoke the notification forthwith. ,..,t -,.- •
. . ...•
) . • .`": 1 " a., d I .,..; .,
( I ) Whoever is a member of an unlawful organisation or takes part in meetings ocaeti les of„ ty, 4, I
any such organisation or contributes or receives or sotli.cits.:ny, con: ,ri: rutio:::f.o*.r1;e; :rp:kaise of-any Sliete-:',..rr: ,_
also be liable to fine. -
organisation _shall be punished with imprisonment fora term which may extend to thrceyeari .aiiii i-phaii. -
, , .. . . . ...., •. ..., , , ....c.
Whoever manages or assists in the management of an unlawful orgatitiation: birptomOIC8
assists in e promoting a meeting of any such organisation or of any Tc..n)b. rs,th. ferActSil;h aSYS aS!,,,n*-- u,Ige,cisa -';',::- cil
assists. abets
, . or aids the unlawful activities of any such organisation througliswhatever.manner; or,: ,.. .
whatever medium or device shall be punished with imprisbnment fora terro whichgtay.etde Th. thfee fr.( ' 1,, )44 ,.i. r.
years and shall also be liable to fine. IS-ki s 5tat igitak -i‘rme— 7 ,,a°;•- ‘
, • - • - ; ••2, 't, ii'L ,e r -ilite Thi -ser: •
I4o poli
,.
ce officer shall investigate into any offence mdde imit'under Sith."seciions(1)-and (2) of
; • .i.l. IttsitingrinT,TO p:•,,e 4c, ,
'%•:. ...kk't :qZ1' i c t? ,v 4" ,,...7,...
ra,,H • .,,N,44,- -t... - - — Lc .,
z, tsmj ;;,,,,,- T .-T., L •
et .-ti- t...1 1 4.- • . , , ....i.n.
. •ii.i ,
r
Ad; , , '
..k - tV
-14. ' . r .... 4.... •
'4. v ;pi". ,
WY*41 (my , cep* 15 113 2001 676( 11 )
this section unless explicitly permitted by the Superintendent of Police of the district concerned.
(4) No court shall take congnizance of any such offence till the District Superintendent of Police
has accorded permission to initiate such proceedings against the.accused.
9. (1) The District Magistrate may notify any place which in his opinion is used for the activities
of an unlawful organisation.
Explanation: For the purpose of this Section place includes a house or building or part thereof
or a tent or a vessel..
When any place is notified under sub-section ( I ) the District Magistrate or any officer authorised
in this behalf in writing by him may take possession of the notified Place and evict therefrom any person
found therein, and the District Magistrate shall forthwith make a report of the taking of possesion to the
Government:
Provided that where such place contains any apartment occupied by women or children reasonable
time and facilities shall be provided for their withdrawal with least possible inconvenience.
A notified place where of possession is taken under sub-section (2) shall remain in the
possession of the Government as long as the notification under section 3 in respect of such unlawful
organisation remains in force or for such earlier period as the Government decides.
10. (1) The District Magistrate or the officer authorised by him while taking possession of
notified place shall also takc possession of movable property including money, securities or other assets
found therein and shall make a list thereof in the presence of two respected witnesses.
If in the opinion of the District Magistrate any article specified in the list is or may be uscd for
or in aid of the purposes of the unlawful organisation he may proceed, subject to the provisions hereinafter-
contained in this section, to order such articles to be forfeited to the Government.
All other articles specified in the list shall be delivered to the person whom the District
Magistrate considers to be entitled to possession thereof and if no such person is found entitled thereto,
it shall be disposed of in such manner as he may direct.
(4)The District Magistrate shall publish a notin it two local newspapers one of which in is Hindi
language and shall also affix a copy of such notice on the conspicuous part of the place where from such
property was taken possession of specifying the articles which are proposed to be forfeited and calling
upon any person'claiming; that any article, is not liable for forfeiture to submit in writing within fifteen
days from the date of publication of notice any representation he desires to make against forfeiture of
the article.
The District Magistrate shall consider the representation i;c1 pass such orders as he deems fit.
It the decision is to forfeit the article he shall give reasons therefote.
Against any order of forfeiture passed under sub-section (5) the person who made the
representation may file an appeal to the Government within thirty days from the date of receipt of the
order. The Government may pass such orders thereon as it deems fit after giving an opportunity to the
appellant. Such order of the Government shall be final.
The Government may, in its discretion at any time, suo mom call for and examine the records
of any order passed by the district Magistrate under sub-section (5) for the purpose of satisfying itself as
to the legality, correctness or propriety thereof any pass such orders with reference there to as it may
deem fit.
If the article seized is livestock or is of a perishable nature, the District Magistrate, may if he
Power to notify and
take possession of
places used for the
purpose of unlawful
activities.
Movable property
found ha the noti-
fied place.
6 7. 6 ( 12) 7,17-715ItYI ‘4471, fc-dm IS 2001
ritiforreit funds
tin enlowttil or-
thinks it expedient order the immediate sale thereof and the proceeds of the sale shall be disposed oi in
the manner herein provided for the disposal of the other articles.
II. ( 0 Where the Government is satisfied, after sucli inquiry as it may think fit, thmany moneys,
securities or other assets are being used or intended to be used for the purpose of an unlawful orgnisat ion
the Government may, by order in writing, declare such moneys, securities or other assets to whomsoever . ,
they belong to be forfeited to Government.
A copy ohm order. under sub-seCtion ( I) may be served on the person having custody ei . the
moneys, securities or other Assets and on the service of such copy sod .' person shall pay or deliver the
moneys, securities or other assets to the order of the Government:
Provided that ease of moneys or securities, a copy of the order may be endorsed for execution
to such officers as the Government may select and Such offit.er shall have powci - to enter upon,andscarch
for such moneys and securities in any promises where they may reasonably be suspected to be, and to
seize the same.
Before an order of forfeiture is made under sub-section (I) the Government shallgi yea written
notice to the person, if any in whose custody the. moneys, securii ics or other assets are found of its intention
to forfeit and such person may niake a representation to the Government against the proposed order of
forfeiture within fifteen days of the receipt of the notice. The Government shall after considering the
representation, if any, received front the affected person pass such orders as it deems fit.
(4)Where the Government has reason to believe that any person has custody of any moneys,
..ecurities or other assets which are being used or are intended to be used for the purpose of an unlawful!
.:rganisation, the Government may, by order in writing, prohibit sucn person from paying, delivering,
u ansferring or otherwise dealing in any manner whatsoever with the same, save in accordance with the
v.Tiuen orders of the Government. A copy of such order shall be served upon the person to whom it is
directed.
(5)The Government may endoiese a copy ....an order unclet sub-section (4) for investigation to any
officer it may select, and such copy shall be deomed to be warraat where under such officer may enter
upon any premises of the person to whom the order directed, examine the books of such person or any
officer agent or servant or such person, search for it toncys and securities and make inquiries hum such
person touching the origin of and dealings in any moneys, securities or other assets %.‘ :licit the
in vestipling officer may suspect are being used or are intended to be used for the purpose of an unlawful
organisahon.
/ ropy of an order under this section may be served in the manner provided in the Code of
Criminal Procedure. 1973 (No. 2 of l974) for the service of summons, or where the person to be sal. ed
is a Corporation, Company, Bank or Organisation of persons, it may be served on any Secretary. Director
or other officer or person concerned with the management thereof, or by leaving it or sending it by post
addressed to the Corporation, Company, Batik of Organisation at its registered office, or xvlarre there. is
no registered office, at the place where it carries on business. Where the Government are satisfied that
in the CUelllubtances it is not reasonably practicable to follOW such procedure. they may cause the order
to be published in any local newspaper. er
Where an order of forfeiture is made under Sub-section ( I) in respect of any moneys, securities .
or other assets in respect of which a prohibitory orders has been made under sub-section (4), such order
of forfeiture shall have effect from the date of the prohibitory orders, and the person to whom the
prohibitory order was directed shall pay or deliver the whole of the moneys, securities, or other assets
forfeited, to the order of the Government.
Where any person liable under this section to pay or di I ver any moneys, securities or other assets
to the order of the Government refuses, or fails to comply with any direction of the Government in this
behalf, the Government may recover from such person, as arrearS of land revenue Or as a fine, the amount
t.,-
Barg -kW 1 -4-11W 15 .7 2001
of such moneys or onhet financial assets or the market value of Such securities,
(9)In this section, 'security' includes a dec .ument whereby any person acknowledges that he is. under *
a legal liability to pay rripney, or whereunder any person obtains a legal right to the payment of money ,
and the market *value of any security means the value as flied by any officer or person deputed by the , •
Government in this behalf.
Except so far a is necessary for the purposes of any proceeding under this sectionow„
information obtained in the course of any investigation 'made under sub-section (5) shall be divulged by
any officer of Government without the consent of the Government.
The Government may by order, delegate their powers under this section to any officer not
below the rank of a District Magistrate and likewise withdraw the same.
The Government may; in their discration at any time, either suo-moto or on an applicalion
made by the person who made the representation, call for and examine the records of any order passed
:-ty the District Magistrate under sub-section (11) for the purpose of satisfying themselves as to the
regality, correctness or propriety thereof and pass such orders in reference thereto as they. may
deem fit : —
Provided that no order under this sub-section shaffbc passed by the Government unless the party
likely to be affected there by has had an opportunity of waking a'representation, ,
(1) An application for revision shall lie to the High Court, against any order passed by the Revision.,
Government under sub-section (l)of Section 7-as confirming the notification issued tinder sub-section
(I) of Section 3 or against any order passed under sub-section (4) of Section 3 extending the period of
notification or against any order of forfeiture under sub-section ( I) of Section J I questioning the legality,
correctness or propriety thereof.
(2) A revision petition under this section shall be filli -‘41 within a period of thirty days from the date
of receipt of the order of the Government referred to in sub-section (1).
Any person who enters or remains upon a notified place without the permission of the District Tresspass upon
Magistrate or of an officer authorised in this behalf by the District Magistrate shall be deemed to commit notified places.
an offence of criminal tresspass.
Save as othenvise expressly provided in Mi.:
ea° withont prejudice to the jurisdiction and R 1 ;n1; ; -2r O. ,.111'.....•CL011.
powers of the Supreme Court and High Court under the Canstitution of India,i,ti proceedings taken under
this Act by the Government or the District Magistrate or any officer authorised in this behalf by the
Government or by the District Magistrate shall bc called in question in any ccurt in any suit or application
or by way of appeal or revision, and no injunction shall be granted by any court or otherauthority in respect
of any action taken or to be taken in pursuance of any power confermit by or under this Act,
No civil or criminal proceeding shall be instituted agir any person for anything done in Protectioriof action
good faith or intended to be done under this Act Or against the Govern ..rit or any person acting on behalf taken hi good faiak
of or by the authority or the Government for any loss or damage cati-rid to or in respect of any Property,
whereof possession has been taken by the Government under this
An organisation shall not he deemed to have ceased to exist by reasons only of any formal -Constitution or
act of dissolution of change of title, but shall be deemed to continue so long as any actual combination Organisation.
for the purposes of such organisation continues between any members thereof.
The Gpvemment may, by notifieation„make rules for carrying out all or any of the purposes Powell° make rules.
of this Act.
(2) All rules made under this Act shall be laid on the table of the Legislative Assembly.
' , voimu atgi trot =multi gru 4,-51q vurra-zr, 4kriTallircaT41 31Ti1qn1-.2001.
•
1-14444), 13"71 ARTA, TITAN-eV go uw,jq 77rrell, 44IF 'ffrrffrni 3M1f7F-2001.
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T. TF - 19- 16-2001-1#-1, fq-ifT 8 Tdtc7K, 2001 y3iut 315 -4R 1/• 4 r 1/41 7/TI1m/ 14 TO-gill 14mdIcf ?wen Wait.
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litzee 1/471 414ief % RN 74 W211 .
arm *t! ., t4 k4. Bhopal, the 8th November, 2001
ti .W-?4TWIT4--argift
z.rw-gm 114 Tr4 f(97
3T5Rf-d-4g tcrrR-vr.t.
fq.1 04 +11 -0-2601.
No. F. 19-16-2001 C exercise of the powers conferred by sub-section
Pradesh Vishesh Kshetra Suraksha Adhiniyam, 2000 (No. 17 of 2001), the State
said Aclniniyam to the areas'of disuicis Baja -II pat, andla and Dindori.
(2) of Sectibn 1 of the Madhya
Government hereby extend the
By order and• in the name of the Governor of Madhya Pradesh,
1243
•R. C. ARORA ? Secy.