Section 9(1) in The Bihar Maintenance of Public Order Act, 1949
(1)The State Government may, for the purpose of the maintenance of public order, direct by general or special order that in any area or place, as may be specified in the order, no person shall,-(a)While taking part in any public procession, meeting or assembly, carry such arms as may be specified in the order;(b)Join or take part in any public meeting or assembly, unless the convener or organiser of such meeting or assembly has intimated, in writing the hour and place of the meeting or assembly in advance for such period, in such manner and to such authority as may be prescribed by rules made in this behalf by the State Government].
