Section 41A(5) in The Madras City Police Act, 1888
(5)Notwithstanding anything contained in this section, if the State Government are satisfied that it is necessary or expedient in the public interest so to do, they may, by notification, exempt, subject to such conditions as they deem fit, any person or class of persons from the provisions of clause (a) of sub-section (1) of this section.Explanation.— For the purpose of this section,-(a)the word ‘assembly’ includes any assembly which is open to the public or to any class or portion of the public;(b)the word ‘arms’ means any type of offensive weapon and includes lathi and stick.
