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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(1) in Chhattisgarh Police Act, 2007

(1)The District Superintendent of Police may issue general or special orders for regulating all assemblies and processions on the public roads, or in public streets or thoroughfares and prescribe the routes by which, and the times at which, such processions may pass :Provided that where the District Superintendent of Police is satisfied that it is intended by any person or class of persons to convene or collect and assembly on such road, street or thoroughfare, or to form a procession which would, if uncontrolled, be likely to cause a breach of peace, he may direct such persons or class of persons to seek permission from the District Magistrate or Sub-Divisional Magistrate as the case may he.