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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(2) in Hyderabad City Police Act, 1348F

(2)protection of the public against any accident or danger;
(m)to regulate the public traffic in the street, to prevent obstructions therein, and as far as possible, to prevent the infraction of any rule or order made under this Act or under any other law for the time being in force for observance by the public in or near a street;
(n)to keep order in the street or at such places of worship, passage, landing place and places and places or Urus or Jatra or other Public places where public throng and in the vicinity of place of worship during the time of worship;
(o)to make suitable arrangements for the use of places of worship and bathing places set apart for public and to prevent overcrowding thereat and to prevent the infraction of any rule or order lawfully made for observance at such places;
(p)to perform all duties imposed on him by the rules for the time being in force under Sections 13 and 21 of this Act in the manner and subject to the conditions therein prescribed.