- When it appears that any unlawful assembly or riot or disturbance of the peace has taken place, or may be reasonably apprehended, in any place, and that the police ordinarily employed for preserving the peace is not sufficient for its preservation, and for the protection of the inhabitants and the security of property in such place, any Police officer not below the rank of an Inspector may apply to the District Magistrate exercising jurisdiction over the area to appoint as many able-bodied men between the ages of 18 and 5, as such police officer may require, to act as special police officers for suc h time and in such manner as he may deem necessary ; and it shall be the duty of such Magistrate unless he sees cause to the contrary, to comply with such application:Provided that no person who bas conscientious objection to serve as a Police officer shall be required to act as such Police officer.
