Section 129 in The Code of Criminal Procedure, 1989 (1933 A. D.)
129. Use of military force.
- If any such assembly cannot be otherwise, dispersed, and if it is necessary for the public security that it should be dispersed, the [Executive Magistrate] [Substituted by Act XI of 1966.] of the highest rank who is present may cause it to be dispersed by military force :Provided that the sanction of [the Government] [Substituted by Act X of 2010.] shall be obtained within reasonable time for that said purpose when practicable.
