- The Commissioner, and subject to his orders, every police officer not below the rank of an Inspector may, as occasion may demand, but not so as to contravene any regulation made under this Act or any law, rule or bye-law referred to in Sub-section (4) of Section 129, give all such orders, either orally or in writing, as may be necessary to,-(a)direct the conduct and behaviour or action of persons constituting processions or assemblies on or along streets;(b)specify the routes by which and the times at which any such processions may pass or shall not pass;(c)prevent obstructions, -(i)on the occasions of all processions and assemblies,(ii)in the neighbourhood of all places »f worship during the time of worship, and(iii)in all cases when any street or public place or place of public resort may be thronged or likely to be obstructed;(d)keep order on, and in, all streets, and at, and within, public bathing and washing places, fairs, temples, mosques, gurudwaras, churches and all other places of public resort or public worship;(e)regulate and control the playing of music, singing or the beating of drums, tomtoms and other instruments and the blowing or sounding horns or other noisy instruments in and near any street or public place;(f)regulate and control the use of loudspeakers in residential areas, streets, near public places and places of public amusement or public entertainment; andmake reasonable orders consequential to, and in furtherance of, any orders made under this section.
