(1)The Commissioner of Police may, whenever and for such time as he shall consider necessary for the preservation of public peace or public safety, by notification publicly promulgated or addressed to individuals, prohibit, in relation to the whole of Delhi or any part thereof,-(a)the carrying of arms, cudgels, swords, spears, bludgeons, guns, knives, sticks or lathis, or any other article, which is capable of being used for causing physical violence;(b)the carrying of any corrosive substance or explosives;(c)the carrying, collection or preparation of stones or other missiles or instruments or means of casting or impelling missiles;(d)the exhibition of persons or corpses;(e)the public utterance of cries, singing of songs or playing of music; or(f)the delivery of harangues, the use of gestures or mimetic representations, and the preparation, exhibition or dissemination of pictures, symbols, placards or any other subject or thing which may, in the opinion of the Commissioner of Police, offend against decency or, morality or undermine the security of the State.
