Section 85 — Causing obstruction and annoyance by performances, etc.

The Delhi Police Act, 1978
No person shall, in contravention of any regulation made by the Commissioner of Police,— (a) exhibit any mimetic, musical or other performances of such a nature as may attract crowds; or (b) carry or place bulky advertisements, pictures, figures or emblems in any street or public place, whereby any obstruction to passengers or annoyance to the residents in the vicinity may be occasioned.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.