Section 128 in The Code of Criminal Procedure, 1989 (1933 A. D.)
128. Use of civil force to disperse.
- If, upon being so commanded, any such assembly does not disperse, or if, without being so commanded, it conducts itself in such a manner as to show a determination not to disperse, any [Executive Magistrate] [Substituted by Act XI of 1966.] or officer-in-charge of a police station may proceed to disperse such assembly by force, and may require the assistance of any male person, not being an officer or soldier in [the Army] [Substituted by Act XI of 1966 for 'His Highness Army'.] for the purpose of dispersing such assembly, and, if necessary, arresting and confining the persons who form Part of it, in order to disperse such assembly or that they may be punished according to law.
