(5)(firstly)-The Government may, if satisfied that peace or public safely in the City of Hyderabad or in any part thereof is disturbed or is likely to be disturbed on account of a conflict between different communities or groups or sections or gangs, thereof, declare by a proclamation (hereinafter referred to as the proclamation of emergency) that an emergency exists.(secondly). Such proclamation of emergency(a)may be revoked by any other subsequent proclamation; and(b)shall, in case, be deemed to be cancelled after one month unless before the expiration of such period it has been renewed.(thirdly)-After a proclamation of emergency has been issued by the Government under clause first whenever it appears to the Commissioner or City, Police, Hyderabad that the presence, movements or acts or any person in the city is or are causing or likely to cause danger or alarm or that a reasonable suspicion exists that such person has a design to destroy public peace and tranquillity, he may, by order in writing to be served on such person or by beat of drum or otherwise as he thinks fit, direct such person to conduct himself in such manner as in the opinion of the Commissioner of City Police, Hyderabad may be reasonable for public safety or may direct such person to remove himself to such place and by such route or routes and within such time as the Commissioner of City Police, Hyderabad may prescribe.(fourthly)-Any person aggrieved by an order of the Commissioner of City Police, Hyderabad made under clause third may appeal to the Government within ten days from the date when such order is made.(fifthly)-An order passed by the Commissioner of City Police, Hyderabad under clause third shall, subject to an appeal referred to in clause fourth be deemed to be final.(sixthly)-Nothing contained in this Section shall require any Police Officer to disclose to the person against whom an order is made under clause third or to a court the source of his information or of any fact the communication of which may, in the opinion of the Commissioner of City Police , Hyderabad reveal the name or identity of person giving information.(seventhly)-Any order made by the Commissioner of City Police, Hyderabad under clause third or by the Government under clause four shall not be deemed to be operative at the expiration of proclamation of emergency.
