(1)The Commissioner of Police and, subject to the orders of the Commissioner of police, every Police-officer of a rank not inferior to that of Sub-Inspector, may with a view to securing the public safety or convenience, but not so as to contravene any rule made under the last foregoing section or the provisions of any licence granting under any such rule give all such directions, either orally or in writing, as he may consider necessary to--(a)secure the orderly conduct of persons constituting processions and assemblies in the streets;(b)prescribe the routes by which and the times at which any such procession may, or may not, pass;(c)prevent obstructions on the occasion of all processions and assemblies and in the neighbourhood of all places of worship during the time of public worship, and in all cases when any street or public place or place of public resort may be thronged or liable to be obstructed;(d)keep order on and in all streets, quays, wharves and landing-places, and all other public places of places of public resort;(e)regulate and control music, the beating of drums, tom-toms and other instruments, and the blowing or sounding of horns or other noisy instruments, in any street or any public place other than public buildings and the precincts thereof.
