Section 112 in The Himachal Pradesh Police Act, 2007
112. Power to reserve public places and erect barriers.
(1)A Magistrate or the Superintendent of Police of the District or any other Police Officer not below the rank of Sub-Inspector authorized by him by a general or special order may, for any public purpose, by public notice, temporarily reserve any street or other public place and prohibit persons from entering the area so reserved, except on such conditions as may be specified in the notice.(2)The Superintendent of Police of the District may authorize any Police Officer under his control to erect or cause to be erected, barriers on any public road temporarily reserved for any public purpose, and make such orders as deemed fit for regulating the use of such barriers and specify all necessary steps to be taken for safety of the public.
