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Union of India - Section

Section 30 in The Police Act, 1861

30. Regulation of public assemblies and processions and licensing of the same .(1) The District Superintendent or Assistant District Superintendent of Police may, as occasion requires, direct the conduct of all assemblies and processions on the public roads, or in the public streets or thoroughfares, and prescribe the routes by which, and the times at which, such processions may pass.

(2)He may also, on being satisfied that it is intended by any persons or class of persons to convene or collect an assembly in any such road, street or thoroughfare, or to form a procession which would, in the judgment of the Magistrate of the district, or of the sub-division of a district, if uncontrolled, be likely to cause a breach of the peace, require by general or special notice that the persons convening or collecting such assembly or directing or promoting such procession shall apply for a licence.
(3)On such application being made, he may issue a license specifying the names of the licensees and defining the conditions on which alone such assembly or such possession is to be permitted to take place and otherwise giving effect to this section:Provided that no fee shall be charged on the application for, or grant of, any such licence.
(4)Music in the streets.He may also regulate the extent to which music may be used in streets on the occasion of festivals and ceremonies.
[Tamil Nadu].In its application to the State of Tamil Nadu, in Section 30,(i) in sub-S. (1), for the words on the public roads, or in the public streets or thoroughfares, substitute in public place;(ii) in sub-S. (2), for the words in any such road, street or thoroughfare, substitute in any such public place;(iii) in sub-S. (4), for the words in the streets, substitute in public places.Tamil Nadu Act 22 of 1955, Section 2(b) (w.e.f. 21-9-1955) and Tamil Nadu Act 14 of 1962, Section 3 and Sch. I (w.e.f. 9-1-1963).(iv) section was extended to the erstwhile Sandur State by Tamil Nadu Act 35 of 1949, Section 14. Sandur area now forms part of the Mysore State.SeeAct 37 of 1956.[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 30, in sub-S. (1), for the words Assistant District Superintendent, substitute Additional District Superintendent or Joint District Superintendent or Assistant District Superintendent.Uttar Pradesh Act 10 of 1984, Section 12.