Section 5(1) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011
(1)Notwithstanding anything contained in sections 3 and 4, the District Police Chief may impose reasonable restrictions on the right of unobstructed movement of the public along public ways for a period not exceeding twenty four hours in any particular area, in all or any of the following instances, namely: -(a)for the conduct of religious or national festivals, which are customary and have been established by tradition and for the conduct of such festivals of social, cultural or public importance which are declared to be so by the District Magistrate;(b)for security of the State or individuals which in the opinion of the District Police Chief necessitate such restrictions;(c)for the conduct of public assemblies or meetings; and(d)for the conduct of public demonstrations and processions.
