62. Power of Commissioner to make rules for regulation of traffic, etc.
(1)With the previous sanction of the State Government, the Commissioner of Police may, after previous publication, from time to time make rules--(a)for licensing and controlling persons offering themselves for employment at quays, wharves or landing-places for the carriage of passengers' baggage and fixing and providing for the enforcement of a scale of charges for the labour of such persons when so employed;(b)regulating traffic of all kinds in streets and public places, and the use of streets and public places by persons riding, or driving, heading or riding in vehicles, or leading or accompanying cattle, or walking so as to prevent danger, obstruction or inconvenience to the public;(c)regulating the conditions under which vehicles may remain standing in streets and public places, and the use of streets as halting places for vehicles or cattle;(d)prescribing the number the position of lights to be used on vehicles in streets and public places;(e)regulating and controlling the conveyance of timber, bamboos, scaffold-poles, ladders, iron girders, beams or bars, boilers, or other unwidely articles or coal, or bricks, lime, or other building materials, through the streets, and the route and hours for such conveyance;(f)for licensing, controlling or, in view to preventing obstruction, inconvenience or annoyance to residents or passengers in the vecinity, prohibiting the playing of music in streets or in public places other than public buildings and the precincts thereof;(g)for licensing, controlling or, in view to preventing risk, danger or damage to residents or passengers in the vicinity, prohibiting the carrying of any explosive substance in streets or public places;(h)for controlling, in the interest of the public convenience and safety, the illumination of streets and public places and the erection of structures on or over any street or public place, or against the exterior of any building abutting thereon, for the purposes of illumination;(i)for authorizing and regulating the removal by the police, of any strutures referred to in clause (h) of this section, or any appliances for illumination placed on or over any street or public place or against the exterior of any building abutting thereon, when the Commissioner of Police considers that the same are likely to cause obstruction, danger or damage to residents or passengers in the vicinity; or(j)regulating the means of entrance and exit at places of public amusement, entertainment and assembly, and the lighting thereof when used by the public, and providing for the maintenance of public safety and the prevention of disturbance therein:Provided that nothing in this section shall affect the provisions of the Indian Arms Act, 1878 (XI of 1878), or the Indian Explosives Act, 1884 (IV of 1884).(2)Any rules made under this section may, with the like sanction, be altered or rescinded by the Commissioner of Police after previous publication of the alteration or rescission.(3)Every rule and alteration of a rule made under this section and every rescission of any such rule shall be published in the Official Gazette and in the manner prescribed by this Act for the publication of public notices.(4)Whoever contravenes any rule made under this section shall be liable,--(i)if the rule were made under clause (a), clause (b), clause (c) of clause (f) of sub-section (1)--to fine which may extend to fifty rupees, or(ii)if the rule were made under clause (d), clause(e) or clause (g) of sub-section (1) --to imprisonment, with or without hard labour for a term which may extend to eight days or to fine, which may extend to fifty rupees, or to both, or(iii)if the rule were made under clause (h), clause (i) or clause (j) of sub-section (1)--to fine which may extend to one hundred rupees.
