Section 41A(1) in The Madras City Police Act, 1888
(1)(a)The Commissioner may, whenever he considers it necessary so to do for the preservation of the public peace or public safety or for the maintenance of public order, by order in writing prohibit the holding of, or taking part in, any drill,training or assembly, with arms or in uniform resembling that of Armed Forces of the Union or Police-force, whether in a public or private place, or the carrying of arms in any procession.(b)The Commissioner may, whenever he considers it necessary so to do for the preservation of the public peace or public safety or for the maintenance of public order, by, order in writing prohibit--(i)the use of gestures or mimetic representations or playing of tapes or gramaphone records or other instruments in which speeches or songs are recorded, or(ii)the preparation, exhibition or dissemination of pictures, symbols, placards, signs, visible representations or any other object or thing,which may, in the opinion of the Commissioner, offend against decency or morality, or promote on ground of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever, disharmony, feelings of enmity or hatred or ill-will between different religious, racial, language or regional groups or castes or communities.
