(1)If the State Government is satisfied that the wearing in public of any dress or article of apparel resembling any uniform or part of a uniform required to be worn by a member of the Union Forces or by a member of any Police Force or of any force constituted under any law for the time being in force would be likely to prejudice the public safely, or the maintenance of public order, the State Government may, by genera) or special order, prohibit or restrict the wearing or display in public of any such dress or article of apparel.(2)For the purposes of this section, a dress or an article of apparel shall be deemed to be worn or displayed in public if it is worn or displayed so as to be visible to a person in any place to which the public have access.(3)If any person contravenes any order made under this section, he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
