51. Power to reserve public places and erect barriers and regulate the use of music and other sound systems in public places.—
(1)Subject to such inquiry and restrictions, as may be specified by the State Government or any officer authorised for the purpose, the Superintendent of Police may, by public notice, temporarily reserve, for any public purpose, any street or other public place and prohibit the public from entering the area so reserved, except on such conditions as may be specified.(2)The Superintendent of Police may authorize any police officer:(a)to erect barriers and other necessary structures on public roads and streets, required for maintenance of law and order.(b)to check vehicles or occupants thereof, for violation of any law.(3)The District Superintendent of Police or any officer, not below the rank of Assistant/ Deputy Superintendent of Police, may regulate the time and the volume of music and other sound systems, which are being used in connection with any performance and other act ivities in or near any street or public place causing annoyance to the residents of the neighbourhood.
