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Union of India - Section
Section 32 in The Police Act, 1861
32. Penalty for disobeying orders issued under last three sections, etc
.Every person opposing or not obeying the orders issued under the last three preceding sections, or violating the conditions of any licence granted by the District Superintendent or Assistant District Superintendent of Police for the use of music, or for the conduct of assemblies and processions, shall be liable, on conviction before a Magistrate, to a fine not exceeding two hundred rupees.| [Punjab, Haryana and Chandigarh].In its application to the States of Punjab, Haryana and Union territory of Chandigarh, in Section 32, the words before a Magistrate shall be omitted.Punjab Act 25 of 1964, Section 2 and Sch. and Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 32,(i) for the words Assistant District Superintendent, substitute Additional District Superintendent or Joint District Superintendent or Assistant District Superintendent.Uttar Pradesh Act 10 of 1984, Section 14.(ii) after Section 32, insert the following sections, namely:32-A. Power to prohibit mass drill or mass training, etc.(1) The Magistrate of the district may, whenever he considers it necessary so to do for preservation of the public peace or public safety or for the maintenance of public order, by public notice or by order directed to individuals in any place prohibit, in any area within his jurisdiction, the carrying of arms or the holding of or taking part it any mass drill or mass training with arms where it arouses reasonable apprehension that the participant in such drill or training are likely to cause fear or alarm or a feeling of insecurity among the public or any section thereof.Explanation.For the purpose of this section arms means any type of offensive weapon and includes lathi, danda, stick and belcha.(2) No prohibition under this section shall remain in force for more than three months:Provided that if the State Government considers it necessary so to do for the preservation of public peace or public safety or for the maintenance of public order, it may, by notification, direct that a public notice or order issued by Magistrate of the district under sub-section (1) shall remain in force for such further period, not exceeding six months from the date on which such notice or order would have, but for such direction, expired as it may specify in the said notification.(3) The Magistrate of the district may, either on his own motion or on the application of any person aggrieved, rescind or alter any order made by him under sub-section (1).(4) The State Government may, either on its own motion or on the application of any person aggrieved, rescind or alter any order made by it under the proviso to sub-section (2) or by the Magistrate of the district under sub-section (1).(5) Where an application under sub-section (3) or sub-section (4) is received, the Magistrate of the district or the State Government, as the case may be, shall afford to the applicant an opportunity of appearing before him or it either in person or by Pleader and showing cause against the order; and if the Magistrate of the district or the State Government, as the case may be, rejects the application wholly or in part, he or it shall record in writing the reasons for so doing.32-B. Penalty for contravention of prohibition under section 32-A.(1) Whoever, contravenes any prohibition made under section 32-A, shall be liable, on conviction before a Magistrate, to imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees or with both.(2) Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence punishable under this section shall be cognizable.Uttar Pradesh Act 5 of 1985, Section 2 (w.e.f. 1-8-1985). |