(1)Any Police Officer shall lawfully interfere to prevent and stop to the best of his ability any offence going on or about to take place in his presence or vicinity.(2)For this purpose, he may lawfully demand and accept the services of any able-bodied adult person on the place and no person shall disobey, without reasonable cause, the lawful and reasonable directions so given by the said Officer present at the place.(3)No Police Officer shall arrest or remove a person solely on the ground that he disobeyed such directions. Moreover, no legal proceedings shall be initiated against such person without the prior permission of the District Police Chief, on the ground that he failed to render the services sought for.
