19. Regulations of public assemblies and processions and music in streets.
- The Superintendent of Police may, as occasion requires, subject to any order or direction, if any, issued by the District Magistrate -(i)direct the conduct of assemblies and processions in any street and specify, by general or special notice, the routes by which and the times at which such procession may pass;(ii)require by general or special notice on being satisfied that any person or class of persons intend to convene or collect an assembly in any street or to form a procession which would in his judgment, if uncontrol1ed, be likely to cause a breach of the peace, that the persons convening or collecting such assembly or directing or promoting such procession shall not do so witho ut applying for and obtaining a license;And on such application being made, the Superintendent may issue a license specifying the names of the licensees and defining the conditions on which alone such assembly or procession is to be permitted to take place;(iii)prevent obstructions an the occasion of all processions and assemblies and in the neighbourhood of all places of worship during the time of public worship, and in all cases when any street or public place or place of public resort may be thronged or liable to be obstructed; or(iv)prohibit or regulate the use of music or sound amplifiers or drums, tom-toms or other noisy instruments in any street or public place and in any private place if their use may cause annoyance to neighbours.
