Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(1)(e) in The Uttarakhand Police Act, 2007

(e)If any of the officers, mentioned in clause (d) above, has reason to believe, or on receipt of information and upon being satisfied has reason (sic to) believe that such an assembly or procession, if allowed without due control and regulation, is likely to cause a breach of peace, he may prescribe necessary conditions, including provisions for satisfactory regulatory arrangements. On those conditions alone, the assembly or the procession may be taken out. In special circumstances and for reasons to be recorded in writing, such assembly or procession may be prohibited in public interest.