Section 110 in The Himachal Pradesh Police Act, 2007
110. Assemblies and processions violating prescribed conditions.
- A Magistrate or any Gazetted Police Officer or the officer-incharge of a Police Station, as the case may, shall have the powers to stop any assembly or procession which has been convened or organized in contravention of the provisions of section 109 of this Act, and order such assembly or procession to disperse and such assembly shall be deemed to be an "unauthorized assembly".
