24. Powers to issue orders for maintenance of order at religious ceremonials
(1)If in respect of an actual or intended assemblage of a religious nature or ceremonial or corporate display or organised assemblage or exhibition or meeting held in any street or public place,it appears to the Commissioner of City Police, Hyderabad that dispute has arisen due to such assemblage or its conduct which is likely to cause grave disturbance of public place, the Commissioner or City Police, Hyderabad may give such orders as to the conduct and behaviour of the persons interested towards each other and towards the public as may appear to him reasonable under the circumstances regard being had of the apparent legal rights and established practice of and of the persons interested. Every such order shall be published in the place or area wherein it is to operate and all persons concerned shall be bound to conform to the same.(2)Such orders to be subject to decree etc., of Court:- Any order made under Sub-section (1) of this section shall be subject to a decree, or injunction or other order of a competent court; and the Commissioner of City Police, Hyderabad shall cancel or modify the order made by him when it is made known to him that the said order is inconsistent with the decree, injunction or any other order of a competent Court made by such court on the complaint suit or application of the person interested as to the rights or duties of the person who has suffered injury by the order of the Commissioner of City Police, Hyderabad.
