63. Police action in disputes which may lead to cognizable offence .-
If anyone brings to notice of the circumstance of a dispute between any individuals or groups which if not resolved at the earliest is likely to culminate into a cognizable offence, the Station House Officer shall take steps,-(a)to ascertain the facts and circumstances of the matter by interacting with the individuals concerned or to others acquainted with such facts; or(b)to give warning in writing to any individuals or all groups involved in the dispute against the doing of any unlawful act in continuation of the dispute; or(c)to encourage individuals or groups involved in the dispute to redress the dispute through mutual discussion or through mediation; or(d)to advise individuals or groups to approach the competent court having jurisdiction for redressing the dispute; or(e)to require the individuals or groups to seek redressal of the dispute by appearing before an Executive Magistrate having jurisdiction; or(f)to report facts before the Magistrate having jurisdiction for taking suitable action against any individual or all groups under the provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
