Section 9(3) in The Bihar Maintenance of Public Order Act, 1949
(3)[ For the purposes of [sub-sections (1) and (2) any procession,] [Sub-sections (2), (3) and (4) renumbered as sub-section (3), (4) and (5) by Bihar Act 20 of 1951.] meeting or assembly which is open to the public or to any class or portion of the public, whether held in a public or a private place and whether admission thereto is restricted by the issue of tickets or otherwise, shall be deemed to be a public procession, meeting or assembly, as the case may be.
