135. Issue of notices under section 30(2) of the Police Act. [§ 12, Act V, 1861].
- If any Superintendent considers it necessary to call upon any person or class of person under section 30(2) of the Police Act, 1861, to apply for a license in respect of an assembly or procession -(i)he shall obtain from the District or Subdivisional Magistrate a statement in writing that, in the judgment of such Magistrate, the assembly or procession is likely, if held during a certain period and uncontrolled, to cause a breach of the peace,(ii)he shall cause a general or special notice in B.P. Form No. 6 or 7 to be issued directing the persons concerned to apply for a license, and(iii)he shall specify in such notice the length of the period during which a license shall be necessary for any such assembly or procession, if the notice is intended to cover more than a particular occasion, e.g., the Muharram festival.
