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Union of India - Section

Section 31 in The Police Act, 1861

31. Police to keep order on public roads, etc

.It shall be the duty of the police to keep order on the public roads, and in the public streets, thoroughfares, ghats and landing-places, and at all other places of public resort, and to prevent obstructions on the occasions of assemblies and processions on the public roads and in the public streets, or in the neighbourhood of places of worship, during the time of public worship, and in any case when any road, street, thoroughfare, ghat or landing place may be thronged or may be liable to be obstructed.
[Tamil Nadu].In its application to the State of Tamil Nadu, in Section 31, for the words on the public roads and in the public streets, thoroughfares, ghats and landing places, and at all other places of public resort, substitute in public places; for the words on the public roads and in the public streets, substitute in public places; and for the words road, street, thoroughfare, ghat or landing place, substitute public place.Tamil Nadu Act 22 of 1955, Section 2.