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State of Chattisgarh - Section

Section 34 in Chhattisgarh Police Act, 2007

34. Regulation of assemblies, processions and premises.

(1)The District Superintendent of Police may issue general or special orders for regulating all assemblies and processions on the public roads, or in public streets or thoroughfares and prescribe the routes by which, and the times at which, such processions may pass :Provided that where the District Superintendent of Police is satisfied that it is intended by any person or class of persons to convene or collect and assembly on such road, street or thoroughfare, or to form a procession which would, if uncontrolled, be likely to cause a breach of peace, he may direct such persons or class of persons to seek permission from the District Magistrate or Sub-Divisional Magistrate as the case may he.
(2)The District Magistrate or Sub-Divisional Magistrate may grant the requisite permission with such conditions as he may deem appropriate :Provided that he may refuse to grant permission to convene or collect as assembly in such road, street or thoroughfare, or form a procession which would in his opinion, be likely to cause a breach of the peace.
(3)Any police officer on whom the responsibility to regulate a public assembly or procession is enjoined upon, may stop any procession which docs not possess the permission referred to in sub-section (2) or which, in his opinion, violates the conditions of the permission, and may order any such procession or any such assembly to disperse.
(4)Any procession or assembly which neglects or refuses to obey any order given under the preceding sub-section, shall be deemed to be an unlawful assembly.
(5)The District Superintendent of Police may, in the interest of general public, issue orders for regulating the entry or exit or hours of operation of a public place.
(6)The District Superintendent of Police may, by an order require every owner of a household, a shop or a public premise, to furnish details of a tenant, lessee, licensee, person engaged for domestic help or otherwise in occupation of the premises in the form specified by him for this purpose.