Section 15 in The Bihar Maintenance of Public Order Rules, 1959
15. Public Processions.
- The organisers, promoters or directors of public processions, except of marriage or funeral processions, or any one of them shall furnish information in writing to the District Magistrate or the Sub-divisional Magistrate having jurisdiction and to the officer-in-charge of the Police-station within whose jurisdiction the said procession is proposed to be taken out, so as to reach them at least three days in advance of the date on which the procession is proposed to be taken out, about his or their intention to take out such procession:Provided that, the District Magistrate or the Sub-divisional Magistrate may in his discretion relax the limit of three days if he is satisfied that the reasons for delay in submission of the application are satisfactory.
