(3)The Commissioner of Police may also, subject to the control of the State Government, whenever and for such as he may consider necessary, by notification publicly promulgated or addressed to individuals, prohibit the delivery of public harangues, the use of gestures, or mimetic representations, and the preparation, exhibition or dissemination of pictures, symbols, placards or any other object or thing which--(i)may be of a nature to outrage morality or decency, or(ii)are likely, in the opinion of the Commissioner of Police, to inflame religious animosity or hostility between different classes, or to incite to the commission of an offence, to a disturbance of the public peace or to resistance to, or contempt of, the law or lawful authority.
