(1)For the purpose of preventing any serious disorder or unlawful acts or imminent danger to the persons assembled at any public place of amusement, meeting or assembly to which the public is invited or allowed, every Public Officer of rank superior to that of Head Constable present at such public place of amusement or meeting or assembly may, subject to the rules and orders lawfully made in this behalf, give such orders and directions as to the mode of admission of the Public to the conduct of persons attending , and maintenance of the Public safety at such places as he thinks necessary and all persons shall be bound to conform to such reasonable directions and order.
