30. Power to prohibit certain acts for prevention of disorder.
(1)the Commissioner of Police may, whenever and for such time as he shall consider necessary for the preservation of public peace or public safety, by notification publicly promulgated or addressed to individuals, prohibit, in relation to the: whole of Delhi or any part thereof, -(a)the carrying of arms, cudgels, swords, spears, bludgeons, guns, knives, sticks or lathis, or any other article, which is capable of being used for causing physical violence;(b)the carrying of any corrosive substance or explosives;(c)the carrying, collection or preparation of stones or other missiles or instruments or means of casting or impelling missiles;(d)the exhibition of persons or corpses;(e)the public utterance of cries, singing of songs or playing of music; or(f)the delivery of harangues, the use of gestures or mimetic representations, and the preparation, exhibition, or dissemination, of pictures, symbols, placards or any other subject or thing which may, in the opinion of the Commissioner of Police, offend against decency or morality or undermine the security of the State.(2)If any person goes armed with any such article as is referred to in Cl. (a) of sub-section (1) or carries any corrosive substance or explosive or missile or instrument in contravention of any prohibition under that sub section, the article, corrosive substance or explosive or missile shall be liable to be seized from him by any police officer.(3)The Commissioner of Police may, by notification publicly promulgated prohibit any assembly or procession whenever and for such lime as he considers such prohibition to be necessary for tl1e preservation of the public order.(4)No notification promulgated under sub-section (3), shall remain in force for more than fifteen days from the promulgation thereof:Provided that if the Administrator considers it necessary so to do for the preservation of the public order he may, by order published in the official Gazette, direct that such notification shall remain in force for such further period not exceeding six months from the date on which it would have, but for such order, expired as he may specify in the said order.
