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[Cites 0, Cited by 1] [Section 21(1)] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(1)(f) in Hyderabad City Police Act, 1348 F

(f)licensing for or regulating the following matters and where it is likely to cause inconvenience, delay, danger or damage to the residents or the persons passing in the vicinity, prohibiting,-
(i)the keeping of a place of public amusement or place of public entertainment,
(ii)the playing of music in public streets or public places,
(iia)[ the using of a loud-speaker in any public place or places of public entertainment,] [Amended by Act No.XXIV of 1952.]
(iii)the illumination in public street, or public place, or on any building adjacent to the public street, by persons other than Government or Municipal officers authorised in this behalf,
(iv)the carrying through public streets or places of gunpowder or other explosive substances,
(v)blasting;