(1)The Commissioner and the District Magistrate in areas under their respective charges may, whenever and for such time as he shall consider necessary for the preservation of public peace or public safety by a notification publicly promulgated or addressed to individuals, prohibit at any town, village or place or in the vicinity of any such town, village or place—(a)the carrying of arms, cudgels, swords, spears, bludgeons, guns, knives, sticks or lathis, or any other article, which is capable of being used for causing physical violence,(b)the carrying of any corrosive substance or explosives,(c)the carrying, collection and preparation of stones or other missiles or instruments or means of casting or impelling missiles,(d)the exhibition of persons or corpses or figures or effigies thereof,(e)the public utterance of cries, singing of songs, playing of music,(f)delivery of harangues, the use of gestures of mimetic representations, and the preparation, exhibition or dissemination of pictures, symbols, placards or any other object or thing which may in the opinion of such authority offend against decency or morality or undermine the security of or tend to over-throw the State.
