141. Action under sections 31 and 32, Police Act. [§ 12, Act V, 1861].
(a)It is the duty of police officers who are present at an assembly or procession to give reasonable orders under section 31 of the Police Act, 1861, and to note the name and address and the actions of any person who disobeys any such orders or any orders issued under section 30(1) of that Act whether the orders are verbal or in writing.(b)Since an offence under section 32 of the Police Act, 1861, is non-cognizable, a Police officer has no power forthwith to arrest a person who commits such offence unless -(i)an arrest is justified under section 57(1) of the Code of Criminal Procedure,(ii)the action which is an offence under section 32 of the Police Act, 1861, is also a cognizable offence under some other section of any law, or(iii)a Magistrate is present and issues orders of arrest under section 64 of the Code of Criminal Procedure.
