Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(2)(b) in Bihar Police Act, 2007

(b)On being satisfied that any person intends or persons intend to organise or convene public meeting or procession on any street, lane or common road, which in the opinion of the District Magistrate or the Sub-Divisional Magistrate may disturb peace, in case it goes out of control, shall ,through a general or special notice also call upon the person organising or convening such public meeting or leading or encouraging such procession, to apply for the license thereof.