Section 109 in The Himachal Pradesh Police Act, 2007
109. Regulation of public assemblies and processions.
(1)It shall be duty of every person intending to form a procession or convene or collect an assembly in any road, street or thoroughfare, to give intimation in writing at least 24 hours in advance, to the officer-in-charge of the Police Station having jurisdiction or the Sub-Divisional Police Officer or the District Superintendent of Police.(2)The District Superintendent of Police, or a Police Officer not below the rank of Sub-Inspector authorized by him by general or special order, on being satisfied that such an assembly or procession would, if uncontrolled or unregulated, be likely to cause a breach of peace, may impose necessary restrictions and conditions including making provisions for satisfactory regulatory arrangements in compliance of which such assembly or procession may take place.(3)The District Superintendent of Police or a Police Officer not below the rank of Sub-Inspector authorized by him by general or special order, may, where necessary, direct the conduct of assemblies and processions on the public roads, or in the public streets or thoroughfares, and specify the routes and times for such processions to pass.
