Section 5(3) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011
(3)Any person, association, organization, trust or body which requires the use of any portion of any public way for any purpose referred under sub-section (1), shall apply to the District Police Chief at least seven days in advance for a licence for such use and furnish such details as may be specified by the District Police Chief and on remitting such fee as may be specified by the Government by general or special order:Provided that no fee shall be levied for matters referred to in clauses (a) and (b) of sub-section (1):Provided further that the District Police Chief may entertain an application in relaxation of the time limit specified under sub-section (3) for sufficient and genuine reasons.
