33. Power to reserve Public places and raise barriers.
- Subject to any checks and restrictions as may be specified by an order by the State Government-(a)The District Superintendent of Police may temporarily reserve, by public notice, any street or other public place for any public purpose and regulate the movement of person and vehicles in the area so reserved; and(b)The District Superintendent of Police may, in the interest of general public, authorise any police officer to raise barriers and other necessary structures on public roads and streets for maintenance of public order or to check vehicles or occupants thereof for prevention and detection of any crime.
