21. Power to make rules for regulation of traffic and for preservation of order
The Commissioner of City Police, Hyderabad may, from time to time, make rules not inconsistent with this Act in respect of the following. Such rules shall, in cases of Clauses (b) and (c), be subject to the control of the Government and with regard to the remaining clauses, sanction of the Government shall be obtained prior to the enforcement of rules.(a)granting licences to persons willing to accept employment at places where goods are unloaded, and for carriage of passenger's baggage outside the limits of Railway stations and fixing a scale of charges and remuneration for labour of persons so employed;(b)regulating traffic of all kinds, in public street or public places, and regulating the use of streets and public places by persons walking, driving, cycling or accompanying or leading cattle, with a view to prevent danger, inconvenience or obstruction to the public;(c)regulating the conditions under which vehicles may be parked in public streets and public places, and the use of public streets as temporary halting places for cattle and vehicles;(d)prescribing the number and position of lights to be used on vehicles passing through public streets or public places, and regulating the manner of conveying timber poles, bamboo, ladders, bars, iron beams, boilers and other unwieldy articles and the route and hours for conveying such articles;(e)prescribing, subject to any notice issued by the Municipal Commissioner in this behalf, the roads along which and the hours during which corpses may or may not be carried;(f)licensing for or regulating the following matters and where it is likely to cause inconvenience, delay, danger, or damage to the residents or the persons passing in the vicinity, prohibiting-(i)the keeping of a place of public amusement or place of public entertainment.(ii)the playing of music in public streets or public places.(ii-a) the using of a loud-speaker in any public place, or places of public entertainment,(iii)the illumination in public street, or public place, on any building adjacent to the public street, by persons other than Government or Municipal officers authorised in this behalf,(iv)the carrying through public streets or public places gun-powder or other explosive substances,(v)blasting;(g)regulating the entrance of exit at any place of public amusement or place of public entertainment or at any meeting or public assembly and providing for the maintenance of public peace and the prevention of disturbance at such places;(h)Where licence or certificate is required to be obtained under this Act, prescribing the procedure for(gg)regulating or prohibiting the sale of any ticket or pass for admission, by whatever name called, to a place of public amusement;obtaining it and fixing the fees for any such licence and certificate;Provided firstly that no person, by virtue of anything contained in this section and licence granted under the rules issued under this section shall be authorised to import, export, transport, manufacture, sell or possess any liquor or intoxicating drugs in respect of which a licence or permit is required under the Andhra Pradesh (Telangana Area) Abkari Act, 1316F. or under any other law for the time being in force and that the liability which may be incurred by such person under such law or any law for the time being in force relating to fire-works, explosives and arms shall not be affected in any way by anything contained in this section;Provided secondly that a rule made under Clause (g) shall not contain any condition requiring a licence for a place of public amusements unless liquor, sendi or any intoxicating drug as defined in the law for the time being in force is sold in such places or unless such place is kept open for customers between 9 p.m. and 5 a.m.(2)The power to make rules under Sub-section (1) shall be subject to the condition of the rules being enforced after publication and they shall be published in the Official Gazette in the manner specified in Section 84.(3)Notwithstanding the provisions contained in this section on or in any rules made thereunder, it shall always be lawful for the Commissioner of City Police, Hyderabad to refuse a licence for or to prohibit the establishment of a place of public amusement or a place of public entertainment by a notorious scoundral or a bad character.
