(3)Any Magistrate or the District Superintendent of Police or any officer not below the rank of Assistant/Deputy Superintendent of Police, on receipt of such intimation or otherwise, and upon being satisfied that such an event, if allowed without due control and regulation, is likely to cause a breach of peace or annoyance to the residents of the neighborhood, may prescribe necessary conditions including making provisions for satisfactory regulatory arrangements, on which alone such event may take place. All orders and directions should be given within 48 hours of receipt of intimation, as far as possible.
