66. Regulations of public meetings and processions.
- 1. It shall be the duty of the person intending to organise procession on any road, lane or common road or convene meeting at public place, to give written intimation to the Station House Officer of the concerned Police Station in this regard.(2)(a)Any officer, at least of the rank of Assistant/Deputy Superintendent of Police, shall wherever necessary, give directions, for conduct of all meeting, procession on all public street, lane or common road and shall decide the route and time for the passage of any of such processions.(b)On being satisfied that any person intends or persons intend to organise or convene public meeting or procession on any street, lane or common road, which in the opinion of the District Magistrate or the Sub-Divisional Magistrate may disturb peace, in case it goes out of control, shall ,through a general or special notice also call upon the person organising or convening such public meeting or leading or encouraging such procession, to apply for the license thereof.(c)After application is given, he shall issue a license, which shall contain names of the concerned license holder and the conditions on which convening such public meeting or procession, shall be allowed, provided no fee shall be charged for granting such license.(d)He shall also regulate the limit of the volume of the music to be played in lane on the occasion of music concert or festivals or other occasions.
