Section 5(4) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011
(4)(a)On receipt of an application under sub-section (3) the District Police Chief shall, after due consideration of the same, publish a notice regarding the nature, duration and other details of the restrictions imposed on the right of the public for Unobstructed movement at any location or locality;(b)All notices under clause (a) shall specify alternative routes or facilities available to the public for the duration of the obstruction and it shall, be the duty of the District Police Chief to deploy such police strength in the area, free of cost or partly or fully at the cost of the licensees as may be decided by the District Police Chief having regard to the public importance of the event and subject to such guidelines as may be issued by Government from time to time for maintaining public order, catering to emergencies and mitigating the difficulties to the public;(c)The District Police Chief shall issue a licence to the person, association, organization, trust or body which have applied for use of the public way, imposing such conditions in the licence, as he may deem just and reasonable.
