Section 13(2) in The Bihar Maintenance of Public Order Act, 1949
(2)If in the opinion of the District Magistrate any such exercise, movement, evolution or drill of a military nature or such camp or parade, if uncontrolled, is likely to be prejudicial to the maintenance of public order, he may, for reasons to be recorded in writing,-(a)refuse a licence for such exercise, movement, evolution or drill; or(b)issue a licence specifying the names of the licensees and defining the conditions on which alone such exercise, movement, evolution, drill, camp or parade is to be held:Provided that no fee shall be charged for the grant of any such licence.] [Substituted by Bihar Act 20 of 1951, for the original sub-section.]
