Section 26(5) in Hyderabad City Police Act, 1348 F
(5)(firstly)- The Government may, if satisfied that peace or public safety in the City of Hyderabad or in any part thereof is disturbed or is likely to be disturbed on account of a conflict between different communities or groups or sections or gangs, thereof, declare by a proclamation (hereinafter referred to as the proclamation of emergency) that an emergency exists.(secondly)- Such proclamation of emergency,-(a)may be revoked by any other subsequent proclamation; and(b)shall, in any case, be deemed to be cancelled after one month unless before the expiration of such period it has been renewed.(thirdly)- After a proclamation of emergency has been issued by the Government under clause first whenever it appears to the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] that the presence, movements or acts of any person in the city is or are causing or likely to cause danger or alarm or that a reasonable suspicion exists that such person has a design to disturb public peace and tranquility, he may, by order in writing to be served on such person or by beat of drum or otherwise as he thinks fit, direct such person to conduct himself in such manner as in the opinion of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may be reasonable for public safety or may direct such person to remove himself to such place or places and by such route or routes and within such time as the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may prescribe.(fourthly)- Any person aggrieved by an order of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] made under clause third may appeal to the Government within ten days from the date when such order is made.(fifthly)- An order passed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] under clause third shall, subject to an appeal referred to in clause fourth be deemed to be final.(sixthly)- nothing contained in this section shall require any Police officer to disclose to the person against whom an order is made under clause third or to a court the sources of his information or any fact the communication of which may, in the opinion of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] reveal the name or identity of person giving information.(seventhly)- Any order made by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] under clause third or by the Government under clause fourth shall not be deemed to be operative at the expiration of proclamation of emergency.
