140. Disobedience of notice to apply for license. [§ 12, Act V, 1861].
- If, notwithstanding the issue of a notice under section 30(2) of the Police Act, 1861, an assembly or procession is held without a license, a prosecution under section 32 of that Act will lie against any conveners or collectors of the assembly or any directors or promoters of the procession who have disobeyed the notice to apply for a license, but not against any other person merely because he is a member of the assembly or takes part in the procession.(iii)Action to be taken during and after assemblies and processions.
