18. Powers to make rules for regulation of traffic and for preservation of order in public places, etc.
- In any local area in which he thinks fit, the District Magistrate, with the previous sanction of the Government and in consultation with the municipal or other local authority may, from time to time, make rules not inconsistent with this Act, for -(a)licensing and contro1ling persons offering themselves for employment at quays, wharves, landing-places, bus-stands and railway stations, for the carriage of passengers' baggage, and fixing and providing for the enforcement of a scale of charges for the labour of such persons so employed;(b)regulating traffic of all kinds in streets and public places and the use of streets and public places by persons riding, driving, cycling, walking or leading or accompanying cattle so as to prevent danger, obstruction or inconvenience to the public;(c)regulating the conditions under which vehicles may be parked in streets and public places and the use of streets as halting places for cattle;(d)prescribing the number and position of lights to be used on vehicles in streets and public places and regulating and controlling the conveying of timber, poles, ladders, girders, beams or bars, boilers or other unwieldy articles through the streets, and the route and hours for such conveyance;(e)prescribing the roads along which, the hours during which and in times of epidemic, the manner in which, corpses may, or may not be carried;(f)regulating the hours during which and the manner in which any place for the disposal of the dead, or any chathram or other place of public resort may be used so as to secure the equal and appropriate application of its advantages and accommodation, and to maintain orderly conduct, among those who resort thereto;(g)in cases of existing or apprehended epidemic or infectious disease of men or animals, maintaining cleanliness and disinfection of premises by the occupier thereof and residents therein, and the segregation and management of the persons or animals diseased or supposed to be diseased, with a view to prevent the disease or to check the spreading thereof;(h)licensing, controlling or, in order to prevent the obstruction, inconvenience, annoyance, risk, danger or injury to passers-by or the residents in the vicinity, prohibiting-(i)the keeping of places of public resort;(ii)the playing of music in streets and public places;(iii)the operation of loudspeakers in or within hearing of a street or public place;(iv)the illumination of streets and public places and the exteriors of buildings abutting thereon by persons other than the officers of the Government or local authorities;(v)the carrying in the streets and public places of gunpowder or any other explosive substance; and(vi)the blasting of rocks;(i)regulating the means of entrance and exit at places of public resort or public assembly, and providing for the maintenance of public safety and the prevention of disturbances therein;(j)regulating or prohibiting smoking at places of public resort or public assembly, or in public conveyances.(2)Every rule made under this section shall be published in the Gazette and in the manner prescribed by this Act for the publication of public notices.
