137. Directions under section 30(1) of the Police Act. [§ 12, Act V, 1861].
(a)Under section 30(1) of the Police Act, 1861, a Superintendent may issue directions regarding the conduct of an assembly or procession whether it is licensed or not and whether there has been a notice requiring, or an application requesting a license or not.(b)Unless he proposes to take action under regulation 134, he should issue such directions whenever any person gives notice of his intention to convene or collect an assembly or to direct or promote a procession regarding which no notice has issued requiring an application for a license.(c)Directions under section 30(1) of the Police Act, 1861, should, whenever possible, be given in writing, in B.P. Form No. 9; but disobedience of verbal directions also, by any person who is aware of them, is punishable under section 32 of that Act.(d)The Superintendent may alter or omit any of the directions printed in B.P. Form No. 9 and may issue any other directions to suit the needs of any particular occasion or locality.
