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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2) in Hyderabad City Police Act, 1348F

(2)Powers to issue orders for prevention of disorder:- The Commissioner of City Police, Hyderabad may, whenever and for such time, as he considers necessary for the preservation of the public peace and public safety, by notification, issue an order to the public or to particular individuals prohibiting the following matters
(a)the carrying in any public place of swords, spears, bludgeons, guns, knives and other offensive weapons:
(b)the collection, carrying or preparation of stones or other means of casting missiles;