Section 23(2) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
(2)When the District Superintendent of Police or the Assistant Superintendent of Police is satisfied that the intention of certain person on any class of persons is to collect people or take out a procession on any public road or public street or thoroughfare which would, if not regulated, in the opinion of the District Magistrate or sub-District Magistrate, be likely to cause breach of peace, such Superintendent or Assistant Superintendent may require, by general or special proclamation, that such persons or class of persons intending to so collect people or take out a procession shall obtain a license.
