71. The power to resolve a public place and to raise barricades.
- 1. The District Magistrate, through intimation may temporarily reserve any public place for public purpose and may prohibit the passage of people except under specified conditions.(a)The District Magistrate for erecting barrier and other necessary structure in street or lane may authorise any police officer so that checking of vehicle could be conducted or violation of any provisions by the vehicle owner could be prevented.(b)At the time of issuing such orders, necessary measures for insuring safety of commuter shall also be determined.(c)Such temporary structures may be removed after completion of the purpose of its erection.
