(1)The State Government may, by general or special order, prohibit, restrict or impose conditions upon, the holding of or taking part in processions, meetings or assemblies which, in its opinion, are likely to disturb communal harmony or public order or tranquility.(2)Any police officer may take such steps, and use such force, as may be reasonably necessary for securing compliance with any order made under this 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.
