34. Power of Commissioner or the Superintendent and of other officers to give direction to the public.
- In areas under their respective charges, the Commissioner and, subject to his orders, every Police Officer not inferior in rank to a Sub-Inspector, and the Superintendent and, subject to his orders, any Police Officer not lower than such rank as may be specified by the Government in that behalf, may, from time to time, as occasion may 31 arise, but not so as to contravene any order made under section 31 give all such orders either orally or in writing as may be necessary to,-(a)direct the conduct of, and behaviour or action of persons constituting processions or assemblies on or along the streets;(b)prescribe the routes by which and the times at which any such processions may or may not pass;(c)prevent obstructions on the occasion of all processions and assemblies and in the neighbourhood of all places of worship during the time of worship and in all cases when any street or public place or place of public resort may be thronged or liable to be obstructed;(d)keep order on and in all streets, quay, wharves and at and within public bathing, washing and landing places, fairs, temples and all other places of public resort;(e)regulate and control the playing of music or singing, or the beating of drums, tom-toms and other instruments and the blowing or sounding of horns or other noisy instruments in or near any street or public place;(f)regulate and control the use of loudspeaker in or near any public place or in any place of public entertainment;(g)make reasonable orders subordinate to and in furtherance of any order made by a competent authority under sections 31, 33, 35 to 39, 41 and 43 of this Act.
