Section 6 in The Punjab Security of State Act, 1953
6. Power to prohibit meetings and processions.
- The District Magistrate, if satisfied that it is necessary so to do for the maintenance of public order may, by order in writing from time to time, prohibit within such area and for such period not exceeding two months as may be specified in the order, -(a)the holding of any procession or demonstration in any public place :(b)the holding of any public meeting :(c)the carrying in public of anything capable of use as a weapon of offence.
