(1)In respect of a Police District, the Superintendent of Police, in concurrence with the District Magistrate, may issue general or special orders in such manner, as may be prescribed, in respect of the following—(a)Regulating places of public amusement and public entertainment and, if necessary in the interest of general public, prohibiting any such places of public amusement and public entertainment for ensuring the safety and well-being of persons, likely to be affected;(b)Regulating the entry or exit at any place of public amusement, public entertainment, or at any place of public meeting or assembly and providing for the maintenance of public peace and prevention of disturbance at such places;(c)Regulating all assemblies and processions on any public road, street or thoroughfare and lay down the route, by which and the time, at which such a procession may pass;(d)It shall be the duty of any person intending to organize a procession on any road or street or thoroughfare or to convene a public meeting at any public place, to inform the District Magistrate, the District Superintendent of Police, and the Officer in-charge of the concerned Police Station;(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.(f)Any assembly or procession, which neglects or refuses to obey any order issued under clause (e) above, shall be deemed to be an “unlawful assembly” under Chapter VIII of the Indian Penal Code, 1860.
