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[Cites 0, Cited by 1] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(s) in The Delhi Police Act, 1978

(s)licensing, controlling or, in order to prevent obstruction, inconvenience, annoyance, risk, danger or damage to the residents or passengers in the vicinity, prohibiting- , or
(i)the illumination of streets and public places and the exteriors of building abutting thereon by persons other than servants of Government or Corporation or other Municipal officers duly authorised in that behalf,
(ii)the blasting of rock or making excavations in, or near streets or public places,
(iii)the using of a loudspeaker in or near any public place or in any place of public entertainment;