(1)The Commissioner of Police, Hyderabad and subject to orders of the Commissioner of Police, Hyderabad every Police Officer not below the rank of an Inspector may, from time to time, as occasion may require, give such orders for the following matters either orally or in writing as may be necessary; but such orders shall not be inconsistent with any rule made under Section 21.(a)the mode of passing, conduct and behaviour or acts of the processions, or assemblies passing in the streets;(b)prescribe the routes by which and the time at which such processions may or may not pass;(c)prevent obstruction on the occasions of processions and assemblies and in the neighbourhood or any place of worship during the time of public worship and in every case when any street or public place or any place of public resort may be thronged or is likely to be obstructed;(d)maintain order in streets, public places and all other places where public throng;(e)regulate the music or singing in any street or public place and the beating of kettle-drum, tom-toms, band, drum and the blowing of horns or other like instruments in or near any street or public place;(f)on the written application of any person to the Commissioner of City Police, Hyderabad if the Commissioner of City Police. Hyderabad , is satisfied that music, singing or the noise of the aforesaid instruments is causing inconvenience to any person residing in the neighbourhood on account of his serious illness or to the lawful profession by persons residing in the neighbourhood, the prohibition of its continuance ;Provided that when any music or singing is so stopped, the person aggrieved by the prohibitory order may file an application against such order to the Chief City Magistrate and if the said Magistrate is satisfied that in view of the conditions the said order is not based on reasonable grounds, he may alter or cancel such order and the Commissioner of City Police, Hyderabad shall carry out the order made by the City Criminal Court.
