Section 7 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
7. Control of camps, parades, etc.
(1)The Provincial Government may, by general or special order, prohibit or restrict in any area any exercise, movement, evolution or drill of a military nature specified in the order.(2)With a view to securing that no unauthorized exercise, movement, evolution or drill of a military nature is performed at any place, the Provincial Government may, by general or special order, prohibit, restrict or impose conditions on the holding of, or taking part in, any camp, parade, meeting, assembly or procession, by any class of persons or organisations specified in the order.(3)If any person contravenes any order made under this section, he shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine or with both
