Section 22(2) in Hyderabad City Police Act, 1348 F
(2)Powers to issue orders for prevention of disorder. - The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may, whenever and for such time, as he considers necessary for the preservation of the public peace and public safety, by notification, issue an order to the public or to particular individuals prohibiting the following matters,-(a)the carrying in any public place of swords, spears, bludgeons, guns, [knives] [Amended by Act No.XXVII of 1356 Fasli.] and other offensive weapons;(b)the collection, carrying or preparation of stones or other means of casting missiles;(c)the keeping or offering for exhibition of persons or of corpses or effigies or other figures in any public place;(d)utterance of cries or singing in public;(e)making a speech, gesture or mimetic presentation, or the preparation, exhibition or dissemination of pictures, symbols, placards, or any other things which is against morality and decency or which, in the opinion of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] is likely to create religious animosity or hatred between different communities or individuals or is likely to bring about commission of an offence or disturbance of the public peace or induces resistance to or contempt of the law or of a lawful authority.
