21. Power to make rules for regulation of traffic and for preservation of order.
(1)The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may, from time to time, make rules not inconsistent with this Act in respect of the following. Such rules shall, in case of clauses (b) and (c), be subject to the control of the Government and with regard to the remaining clauses, sanction of the Government shall be obtained prior to the enforcement of rules.(a)granting licences to persons willing to accept employment at places where goods is unloaded, and for the carriage of passengers' baggage outside the limits of Railway stations and fixing a scale of charges and remuneration for labour of persons so employed;(b)regulating traffic of all kinds in public streets or public places, and regulating the use of streets and public places by persons walking, driving, cycling or accompanying or leading cattle, with a view to prevent danger, inconvenience or obstruction to the public;(c)regulating the conditions under which vehicles may be parked in public streets and public places, and the use of public streets as temporary halting places for cattle and vehicles;(d)prescribing the number and position of lights to be used on vehicles passing through public streets or public places, and regulating the manner of conveying timber, poles, bamboo, ladders, bars, iron beams boilers and other unvieldy articles and the route and hours for conveying such articles;(e)prescribing, subject to any notice issued by the Municipal Commissioner in this behalf, the roads along which and the hours during which corpses may or may not be carried;(f)licensing for or regulating the following matters and where it is likely to cause inconvenience, delay, danger or damage to the residents or the persons passing in the vicinity, prohibiting,-(i)the keeping of a place of public amusement or place of public entertainment,(ii)the playing of music in public streets or public places,(iia)[ the using of a loud-speaker in any public place or places of public entertainment,] [Amended by Act No.XXIV of 1952.](iii)the illumination in public street, or public place, or on any building adjacent to the public street, by persons other than Government or Municipal officers authorised in this behalf,(iv)the carrying through public streets or places of gunpowder or other explosive substances,(v)blasting;(g)regulating the entrance or exit at any place of public amusement or place of public entertainment or at any meeting or public assembly and providing for the maintenance of public peace and the prevention of disturbance at such places;(gg)[ regulating or prohibiting the sale of any ticket or pass for admission, by whatever name called, to a place of public amusement;] [Amended by Act No.IX of 1951.](h)where licence or certificate is required to be obtained under this Act, prescribing the procedure for obtaining it and fixing the fees for any such licence and certificate:[Provided firstly that no person, by virtue of anything contained in this section and licence granted under the rules issued under this section shall be authorised to import, export, transport, manufacture, sell or possess any liquor or intoxicating drugs in respect of which a licence or permit is required under [the Andhra Pradesh (Telangana Area) Abkari Act, 1316 F.] [Provisos substituted by the A.P.A.O. 1957.] (Act I of 1316 F.) or under any other law for the time being in force and that the liability which may be incurred by any such person under such law or any law for the time being in force relating to fireworks, explosives and arms shall not be affected in any way by anything contained in this section:Provided secondly that a rule made under clause (g) shall not contain any condition requiring a licence for a place of public amusement, unless liquor, sendhi or any intoxicating drug as defined in the law for the time being in force is sold in such places or unless such place is kept open for customers between 9 p.m. and 5 a.m.](2)The power to make rules under sub-section (1) shall be subject to the condition of the rules being enforced after publication and they shall be published in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.] in the manner specified in section 84.(3)Notwithstanding the provisions contained in this section or in any rules made thereunder, it shall always be lawful for [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] to refuse a licence for or to prohibit the establishment of a place of public amusement or a place of public entertainment by a notorious scoundral or a bad character.Special Orders.
