138. Matters to be included in licenses and directions. [§ 12, Act V, 1861].
(a)When a Superintendent issues licenses in B.P. Form No. 8 or directions in B.P. Form No. 9 he shall satisfy himself that they include, in addition to the particulars indicated in the form, any special conditions or directions necessary for the preservation of the peace.(b)He shall not allow persons taking part in an assembly or procession to carry weapons, or instruments capable of being used as weapons of offence, other than those which, in his opinion, are required for purposes of display are a necessary feature of the assembly or procession.(c)The police should check the indiscriminate use of fireworks on all occasions private or public and the Superintendent should therefore specify among the conditions of a license or in the direction issued under section 30(1) of the Police Act, 1861, the number and type of fireworks, if any, that may be let off in any assembly or procession, after consulting if necessary the Municipal Commissioners.
