Section 39A(1) in The Calcutta Suburban Police Act, 1866
(1)The Commissioner of Police, and, subject to the orders of the Commissioner of Police every Police-officer of a rank not inferior to that of Sub-Inspector, may, with a view to securing the public safety or convenience, but not so as to contravene any rule made under the last foregoing section, or the provisions of any license granted under any such rule, give all such directions, either orally or in writing, as he may consider necessary to—(a)secure the orderly conduct of persons constituting processions and assemblies in streets;(b)prescribe the rules by which, and the times at which, any such procession may, or may not, pass;(c)prevent obstruction on the occasion of all processions and assemblies and in the neighbourhood of all places of worship during the time of public worship, and in all cases when any street or public place or place of public resort may be thronged or liable to be obstructed;(d)keep order on and in streets, quays, wharves and landing places, and all other public place or places of public resort; or(e)regulate and control music, the beating of drums, tomtoms and other instruments and the blowing or sounding of horns or other noisy instruments in any street or any public place other than public buildings and the precincts thereof.
