Section 4 in Prevention of Destruction and Damage to Property Ordinance, 2015
4. Duties of organizer who calls for demonstrations agitations, bands, hartals and like as soon as there is a demonstration organized.
- (i) The organizer shall meet the police to review and revise the route to be taken and to lay down conditions for a peaceful march or protest(ii)All weapons, including knives, lathis and the likes shall be prohibited.(iii)An undertaking is to be provided by the organizers to ensure peaceful march with marshals at each relevant junction. Whoever in violation with the duties mentioned above causes/participates in any demonstrations agitations, bands, hartals shall be punished with the imprisonment which many extend to one year or with fine or with both.
