Section 130 in The Code of Criminal Procedure, 1989 (1933 A. D.)
130. Duty of officer commanding troops required by Magistrate to disperse assembly.
- When an [Executive Magistrate] [Substituted by Act XI of 1966.] determines to disperse any such assembly by military force, he may require any commissioned or non-commissioned officer in command of any soldiers in [the Army] [Substituted by Act XI of 1966 for 'His Highness Army'.] to disperse such assembly by military force, and to arrest and confined such persons forming part of it as the [Executive Magistrate] [Substituted by Act XI of 1966.] may direct as it may be necessary to arrest and confine in order to disperse the assembly or to have them punished according to law.(2)Every such officer shall obey such requisition in such manner as he thinks fit, but in so doing he shall use as little force, and do as little injury to person and property, as may be consistent with dispersing the assembly and arresting and detaining such persons.
