Section 109(1) in The Himachal Pradesh Police Act, 2007
(1)It shall be duty of every person intending to form a procession or convene or collect an assembly in any road, street or thoroughfare, to give intimation in writing at least 24 hours in advance, to the officer-in-charge of the Police Station having jurisdiction or the Sub-Divisional Police Officer or the District Superintendent of Police.
