Section 39(1) in The Calcutta Suburban Police Act, 1866
(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, leading 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 streets and public places, and the use of streets as halting places, for vehicles or cattle;(d)prescribing the number and position of lights to be used on vehicles in streets and public places;(e)regulating and controlling conveyance of timber, bamboos, scaffold-poles, ladders, iron girders, beams or bars, boilers and 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 vicinity, 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 interests 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 authorising and regulating the removal by the police, of any structures referred to in clause (h) of this section or any appliances for illumination placed on or over any street or public places 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).
