Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Sikkim - Subsection

Section 159(1) in The Sikkim Police Act, 2008

(1)Any Magistrate or the District Superintendent of Police or any other Police Officer authorized by him in this behalf, through a general or special order, may give reasonable directions to the public to keep order on public roads arid streets, thoroughfares, or any public place, in order to prevent obstruction, injury, or annoyance to passers-by or to prevent pollution.