Section 13 in The Bihar Maintenance of Public Order Act, 1949
13. Unlawful drilling.
- [(1) The [State] [Substituted by Bihar Act 20 of 1951, for original sub-sections (1) and (2).], Government may, for the purpose of the maintenance of public order, direct, by general or special order that in any area or place as may be specified in the order, no person shall,-(a)while taking part in any exercise, movement, evolution or drill of a military nature, carry or use such arms as may be specified in the order;(b)join or take part in any exercise, movement, evolution or drill of a military nature or in any camp or parade appertaining to such exercise, movement, evolution or drill, unless a licence for the same has been obtained from the District Magistrate.(2)If in the opinion of the District Magistrate any such exercise, movement, evolution or drill of a military nature or such camp or parade, if uncontrolled, is likely to be prejudicial to the maintenance of public order, he may, for reasons to be recorded in writing,-(a)refuse a licence for such exercise, movement, evolution or drill; or(b)issue a licence specifying the names of the licensees and defining the conditions on which alone such exercise, movement, evolution, drill, camp or parade is to be held:Provided that no fee shall be charged for the grant of any such licence.] [Substituted by Bihar Act 20 of 1951, for the original sub-section.](3)If any person contravenes any order made under this Section, he shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.
