Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(4) in The Uttarakhand Police Act, 2007

(4)The District Superintendent of Police may levy such service charges, as may be prescribed, on a person, who, for any monetary gain, conducts any business, organises any Function, Exhibition, Sale, Entertainment etc., which requires deployment of extra Police force for the purpose of the safety of general public or maintaining public peace and law and order.