Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 23 in Kerala Police Act, 1960

23. Power to prohibit any procession or public assembly.

(1)The District Magistrate may, by order in writing, prohibit any procession or public assembly, whenever and for so long as he considers such prohibition to be necessary for the preservation of the public peace or public safety.
(2)No prohibition under this section shall remain in force for more than fifteen days unless the Government, by notification in the Gazette, otherwise direct.