30. Power to prohibit certain acts for prevention of disorder.
(1)The Commissioner may, in the area under his charge, 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 within such area 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 of persons or animals;(e)the public utterance of cries, singing of songs, or playing of music; and(f)the delivery of harangues, the use of gesture of mimetic representations, and the preparation, exhibition, distribution or dissemination of pictures, symbols, placards or any other object or subject which may, in the opinion of the Commissioner, offend against decency or morality or undermine the communal tranquillity or the security of the State.(2)If any person goes armed with any such articles as is referred to in Clause (a) of Sub-section (1) or carries any corrosive substance or explosive or missile or instrument or prepares, exhibits, distributes, disseminates any object or subject in contravention of any prohibition under that sub-section, the article, corrosive substance, explosive, missile or object shall be liable to be seized from him by any police officer.(3)The Commissioner may, by notification publicly promulgated, prohibit any assembly or procession whenever and for such time as he considers to be necessary for the preservation of 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 Government consider it necessary so to do for the preservation of public order, it may, by order published in the Gazette, direct that such notification shall remain in force for such further period, not exceeding six months from the date on which the notification would have, but for such order, expired, as it may specify in the said order.
