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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(3)(b) in Kerala Police Act, 2011

(b)regulate the gateways, festoons, banners, hoardings, signs, representations, illuminated displays, construction activity, trade, welding, environmental pollution, nuisance by noise, blasting of rocks, mining, bursting of crackers, flying of kites and fireworks etc. seen in any property in the manner having the possibility of distracting attention of the public road users or causing danger to them;