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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(4)(b) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011

(b)All notices under clause (a) shall specify alternative routes or facilities available to the public for the duration of the obstruction and it shall, be the duty of the District Police Chief to deploy such police strength in the area, free of cost or partly or fully at the cost of the licensees as may be decided by the District Police Chief having regard to the public importance of the event and subject to such guidelines as may be issued by Government from time to time for maintaining public order, catering to emergencies and mitigating the difficulties to the public;