(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.
