(1)Whenever it appears to the State Government or a competent authority that, —(a)any large work which is being carried on or any public amusement which is being conducted is likely to impede the traffic or to attract a large number of people, or(b)that the behaviour or a reasonable apprehension of the behaviour, of the persons employed on any railway, canal or other public work, or in or upon any manufactory or other commercial concern under construction or in operation at any place necessitates the employment of additional Police at such place, the State Government or the compe-tent authority may depute such additional Police to the said place as it shall think fit and keep the said Police employed at such place for so long as such necessity shall appear to it to continue.
