Section 127(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Any [Executive Magistrate] [Inserted by Act XL of 1966.] or officer incharge of a police station may command any unlawful assembly, of five or more persons likely to cause a disturbances of the public peace, to disperse ; and thereupon be the duty of the members of such assembly to disperse accordingly.
