67. Assembly and procession violating certain conditions.
(1)Police Officers at least of the rank of Sub inspector authorised for this purpose by any magistrate or District Superintendent of Police shall prevent or order for dispersal of the public meeting or procession violating the conditions specified under sub-sections (1) and (2) of section (66).(2)Any public meeting or procession ignoring or denying to follow any order specified in the above sub-section (1) shall be treated as illegal meeting under chapter XIII of the Indian Penal Code, 1860.
